UNITED INDIA INSURANCE COMPANY LTD. Vs. SHANTI BAI

JUDGEMENT

(1.) This appeal is directed against the judgment and award dtd. 26/3/2016 passed by the Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.36,11,315.00 as compensation alongwith interest @ 9% from the date of application i.e. 23/10/2009 to the claimants.

(2.) The application for compensation was filed by the claimants, who are wife, children and parents of deceased Hazari Lal seeking compensation with the averments that Hazari Lal was riding motor-cycle from Kochawa to Kanera when at about 12:30 p.m. another motor-cycle from opposite direction being driven by Shanti Lal rashly and negligently struck his motor-cycle, resulting in Hazari Lal falling down and suffering grievous injuries, to which he succumbed. It was claimed that the accident occurred on account of rash and negligent driving by the motor-cycle driver Shanti Lal.

(3.) It was claimed that the deceased was working as Male Nurse (II) with the Community Health Centre and therefore, compensation to the tune of Rs.62,10,000.00 was claimed.