NATIONAL INSURANCE COMPANY LIMITED Vs. ANATI MURMU

JUDGEMENT

(1.) Heard the parties.

(2.) As per the claim case filed on 29/8/2013, her husband Dashrath Tudu died in a motor vehicle accident on 23/6/2009 while returning from the office, by motorcycle bearing Registration No. WB58J/7975 of his close acquaintance Md. Isha which was being driven at the time of accident by one Navin Kumar Gupta. Deceased was a pillion rider, and the accident occurred when a wayward cow dashed the motorcycle. The matter was reported to the police and U.D. Case No. 6 of 2009 was registered.

(3.) At the time of accident, deceased was working as a Revenue Karamchari earning a monthly salary of Rs.15,863.00 and was aged 49 years and five months. A claim for compensation of Rs.22,12,600.00 was raised under Sec. 166 of the Motor Vehicle Act by impleading the owner, driver and the insurer of the motorcycle.