UNITED INDIA INSURANCE CO LTD Vs. OM PRAKASH

JUDGEMENT

(1.) MOHINDER Paul alias Bintu, was travelling on 27.11.2005 with his brother Som Raj, on scooter No. PB 35-F 9718 as pillion rider, when at 6 p.m., it was hit by a rash and negligently driven truck No. JK 08-6764 near Barwal Morh, Kathua. He succumbed to the injuries received in the accident on the spot.

(2.) HIS 54 years old father, 46 years old mother and twin sisters aged 23 years, filed a claim petition with the Motor Accidents Claims Tribunal, Kathua, (hereinafter to be referred as, 'the Tribunal', for short), seeking Rs. 23,30,000 as compensation.

(3.) PARTIES to the claim petition were accordingly put to issues by the Tribunal, which, for facility of reference, are repro- duced hereunder: