SANJAY KUMAR DWIVEDI,J. - (1.) Heard the learned counsel for the appellant and learned counsel for respondents.
(2.) The present appeal has been preferred by Bajaj Allianz General Insurance Co. Ltd. challenging the judgment and award dated 07.02.2017, passed by learned District Judge XIV Cum Motor Accident Claims Tribunal, Dhanbad in connection with Title (M.V.) Case No. 177 of 2014 whereby claimants have been directed to pay Rs. 13,08,600/- along with interest @ 6% per annum upon the whole compensation amount from the filing of the suit till its realization within 60 days' from the date of judgment, failing which plaintiffs would be at liberty to take legal recourse for the same. The direction was to the Insurance Company to pay.
(3.) The brief facts behind institution of claim application is that the deceased on 25.02.2012 was going to Deoghar upon a pick up van no. JH- 15C-7933 and reached near the Kumahar Bandi and a Truck no. JH10AA- 4875 being driven in a very rash and negligent manner dashed the pick up van from behind causing it to be separated in two parts and its carrier turned turtle causing serious injuries to Abdul Gani (deceased) and two other fellows and he succumbed to his injuries at Sadar Hospital Deoghar. The claimants have filed application before the learned Tribunal for grant of compensation in lieu of the death of Abdul Gani. The learned Tribunal passed judgment by which the claimants were directed to be paid compensation.;