UNITED INDIA INSURANCE COMPANY LTD Vs. MAMTA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent No. 7. This appeal is directed against the judgment and award dated 7.12.2011 passed by the Motor Accident Claims Tribunal, Balotra ('the Tribunal'), whereby qua death of one Anand Kumar, the Tribunal has awarded a sum of Rs. 14,99,342/- as compensation alongwith interest @ 9% p.a. from the date of application i.e. 21.5.2008.

(2.) Brief facts of the case may be noticed thus: at about 9:30 a.m. on 14.2.2008, when deceased Anand Kumar was travelling on the motor-cycle alongwith Mahendra Kumar, which motor-cycle was being driven by Dhanraj Bafna, the same met with an accident with tanker RJ-04-GA-230, which was driven by Rajesh Choudhary, which resulted in injuries to Anand Kumar and Dhanraj Bafna, to which Anand Kumar and Dhanraj succumbed.

(3.) The application for compensation was filed by wife, two children and parents of the deceased Anand Kumar.