- (1.) Facts : Ajit Kumar Laha, aged about 54 years, was working as a fire operator in Panagarh Fire Service. While he was proceeding on his motor cycle on Panagarh-Ilam Bazar road on March 11, 2007, he was hit by a Trailer bearing No. NL-01D-3024 near Trilokchandpur bridge. He was severely injured and succumbed to the injury. Durgapur Subdivisional Hospital declared him dead, on being brought. The victim left him surviving his widow, one son and one married daughter.
(2.) They claimed compensation for Rs.10 lacs along with interest at the rate of 9% per annum under Section 166 of the Motor Vehicles Act. EVIDENCE :
(3.) The widow Renuka Laha adduced evidence. She proved the employment of the deceased and his unfortunate death in the accident. She claimed, her husband was getting Rs.11,499.00 as salary while she was getting pension of Rs.5,000.00 per month. At the time of adducing evidence, the mother of the victim had already died. P.W. 2, Shyama Pada Routh claimed to be the eye witness.;