- (1.) HEARD the parties. United India Insurance Company Limited has challenged the judgment and award dated 19.2.2000, passed by Claims Tribunal under the Motor Vehicles Act, Ranchi in Compensation Case No. 61 of 1993.
(2.) HAZARI Lal Chaudhary, respondent No. 2 sustained injuries in the Motor accident dated 10.3.1993. He along with his son was riding on a bicycle from their house to Mahabir Chowk. As soon as they reached near Ratu Road and Kanke Road junction, a Bus (MKL -6366) dashed against their bicycle from behind, as a result of which his son died at the spot and he himself sustained grievous injuries on his right leg. At the time of accident the vehicle in question was insured with appellant's Insurance Company.
(3.) HAZARI Lal Chaudhary and his wife, Shyamli Devi filed Compensation Case No. 61 of 1993 on account of death of his son. Admittedly, their son Jai Prakash Chaudhary was 9 years' old at the time of accident. It was established that accident was caused due to rash and negligent driving of the bus. The Tribunal assessed a sum of Rs. 1,30,000/ - to be paid as compensation to the claimants with interest @ 12% per annum from the date of making application till payment.;