THE NEW INDIA ASSURANCE COMPANY LTD. THROUGH ITS CONSTITUENT ATTORNEY DIVISIONAL MANAGER, DIVISIONAL OFFICE, 1ST, ABHAY CHAMBERS, JALORI GATE, JODHPUR. (INSURANCE COMPANY) Vs. SMT. LEELA W/O LATE SHRI MAHENDRA KUMAR, R/O GIGASAR TEHSIL AND DISTRICT BIKANER.

JUDGEMENT

(1.) This appeal is directed against the judgment & award dated 10/11/2016 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs.31,92,760.00 as compensation along with interest @ 7% p.a. from the date of application i.e.26/6/2014 to the claimants.

(2.) The application for compensation was filed by wife, minor son and parents of one Mahendra Kumar with the averments that on 3/9/2013 at about 10.00 am Mahendra Kumar was driving his Motor Cycle when the offending vehicle, being driven rashly & negligently by Babulal collided with the said Mahendra Kumar, resulting in grievous injuries, to which he succumbed in the hospital on 5/9/2013.

(3.) It was inter alia indicated that the deceased was aged 30 years, was working as Hostel Superintendent with the Social Justice and Empowerment Department of the Government and based on the said submissions compensation was sought.