UNITED INDIA INSURANCE CO. LTD. Vs. MANJU

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 31.5.2017 passed by the Motor Accident Claims Tribunal, Jaitaran, District Pali ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 10,45,460/- as compensation to the claimants along with interest @ 9% per annum from the date of application i.e. 27.4.2015.

(2.) The application for compensation was filed by the claimants with the averments that one Inderchand, who was working with P.G. Foils started from the said factory and was going to his village Raipur, when the offending vehicle, being driven rashly and negligently, struck said Inderchand from behind, resulting in grievous injuries to him, to which he succumbed.

(3.) It was claimed that the deceased was aged 46 years and was working as driver with P.G. Foils permanently and based on said averments, compensation to the tune of Rs. 18,28,736/- was claimed.