ORIENTAL INSURANCE CO. LTD Vs. PRAMILA SINGH

JUDGEMENT

(1.) Appellant is the Insurance Company which has preferred the instant appeal against the Judgment and award of compensation in Compensation Case no. 01 of 2006.

(2.) As per the case of the claimant the deceased Ramendra Kumar Singh was driver of the Indica car and on 26/7/2003 while he was returning to Ranchi, the car was waylaid and he was killed and car was taken by the road robbers. The deceased had a monthly income of Rs.3200.00 from a tent house.

(3.) The learned Tribunal awarded a total compensation of Rs.2,72,000.00with interest @ 7 % against the insurance company under Sec. 163 A of the M.V. Act 1988.