- (1.) The appellant-Insurance Company has filed this appeal against the judgment and award whereby Motor Accident Claims Tribunal, Giridih awarded compensation to the tune of Rs. 6,62,300 in favour of the claimants to be paid by the Insurance Company.
(2.) The case of the claimant is that on 2nd September, 1999 while the deceased Sanjay Kumar was travelling in vehicle (Tata 407), bearing registration No. BR-17G-7572 insured with the National Insurance Company Limited (appellant) with his goods, it met with an accident due to rash and negligent driving of the vehicle by the driver resulting into death of the deceased as well as cleaner of the vehicle and injury to the driver.
(3.) It is also the case of the claimant that the deceased who was aged about 32 years was doing business and was an income-tax payee and income for the year 1998-99 was shown as Rs. 57,950. In support of his case, copy of the income-tax return for the year 1998-99 (assessment year 1999-2000) as well as returns of the previous two years were also brought on the record.;