THE NEW INDIA INSURANCE CO. LTD. BAPU BAZAR, UDAIPUR THROUGH TP HUB INCHARGE, THE NEW INDIA ASSURANCE CO. LTD. ABHAY CHAMBERS JALORI GATE, JODHPUR. (INSURER OF BOLERO NO. RJ Vs. SMT. KALPANA W/O LATE SHRI RAMESHCHANDRA PANDEY, AGE

JUDGEMENT

(1.) This appeal is directed against judgment and award dated 04.06.2016 passed by the Motor Accident Claims Tribunal, Salumber ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.30,14,000.00 as compensation to the claimants.

(2.) The application for compensation was filed by the claimants, inter alia, with the averments that Ramesh Chandra - son/husband/father of the claimants was going on motorcycle when the offending vehicle - Bolero No. RJ-27-UA-5371 ('the Bolero') struck the motorcycle from behind, resulting in Ramesh Chandra receiving grievous injuries and ultimately succumbed to the same.

(3.) It was claimed that the deceased was aged 52 years and was working as conductor with the Rajasthan Road Transport Corporation ('RSRTC') and based on the said averments compensation to the tune of Rs.85,54,420 was claimed.