SIYON MINZ Vs. CHANDRA SHEKHAR AZAD

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the parties and with their consent this appeal is disposed of at the admission stage.

(2.) Appellant, who is the claimant has challenged the judgment and award dated 21.9.2001 passed by the Motor Accidents Claims Tribunal, Ranchi, in Compensation Case No. 18 of 1990 whereby the Tribunal has awarded a sum of Rs. 2,04,472 as compensation for the death of her husband in a motor vehicle accident.

(3.) The husband of the appellant Dr. Samuel Minz on the relevant date of accident was going from Khunti to Ranchi to attend a training camp of Universal Immunization Programme. His motor cycle was hit by a tanker bearing registration No. BPL 9036. The tanker was insured with the respondent New India Assurance Co. Ltd. The Tribunal awarded the aforesaid amount by way of compensation.