RAJ NARAYAN MISHRA Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is preferred against the judgment dtd. 7/5/2016 passed in M.A.C.T. No.14/2015 whereby and whereunder the compensation of Rs.7,38,500.00 with simple interest @ 6%, was awarded in favour of the claimants against the appellant, who was owner of the vehicle which met with an accident. If the payment was not made within 90 days, a penal interest of 9 % was awarded.

(2.) As per the case of the claimants, the deceased was serving as a Cleaner in the bus which met with an accident resulting in his death. Learned Tribunal recorded a finding that the appellant was serving as a Cleaner on salary of Rs.8000.00 per month and awarded compensation to the claimants, who are the legal heirs and dependents of the deceased.

(3.) It is argued by the learned counsel on behalf of the appellant that the deceased was not the Cleaner in the bus and after the said accident, the vehicle was set on fire by the unruly crowd, as a result of which the appellant has suffered huge financial loss. These factors were not considered by the learned trial Court.