- (1.) This appeal has been preferred against the judgment and award dated 27th November, 2004 passed by learned Additional District Judge, Fast Track Court-7th-cum-Motor Vehicle Accident Claim Tribunal, Giridih in connection with Claim Case No.13 of 1986, whereby the appellant-National Insurance Company Limited has been directed to pay compensation amount of Rs.3.23 lacs with interest @ 9% per annum from the date of filing of claim application till realization of the said amount.
(2.) The fact, in brief, is that the claimant-Ishwar Chandra Mishra on the date of incident i.e. on 14th May, 1986 was aged about 26 years. He was working under Bank of India at Giridih Branch. He was getting salary @ Rs.2,305/- per month from the employer-Bank of India. On 14th May, 1986, at about 5:00 p.m. said Ishwar Chandra Mishra along with his companion-Ashok Kumar was coming from Bank of India, Doranda Branch on Hero Honda Motorcycle, bearing Registration No.BRY/5075 via Jamua- Koderma Road. When the claimant reached near village Sakritand, P.S. Jamua, District Giridih, one Mahindra Jeep, bearing Registration No.BHM 8238, being driven rashly and negligently, caused dash to the motorcycle to which the claimant was driving. As a result, the claimant and his companion sustained serious injuries. Multiple fracture caused to the right leg (Tibia-Fibula). The impact of the dash was so grave that bone of the claimant broken into pieces and he sustained compound fracture and to that effect, Jamua P.S. Case No.74 of 1986 was registered on 14th May, 1986 under Sections 279 and 338 of the Indian Penal Code against driver of the offending vehicle, bearing Registration No.BHM 8238. The motorcycle, on which the claimant was riding, and the offending vehicle, both, were insured with National Insurance Company Limited (appellant). The claimant was treated in nearby hospital, then referred to Sadar Hospital, Giridih and for better treatment he approached various hospitals of the country. The claimant incurred huge expenses on his treatment and also remained absent from his duty due to injuries caused. Initially the claim application was filed for grant of compensation for an amount of Rs.01.00 lac, but after amendment it was enhanced to Rs.11,55,000/-.
(3.) The respondents appeared after service of notice and filed their respective show cause and written statement.;