ORIENTAL INSURANCE COMPANY LIMITED Vs. RUPA AGARWAL

JUDGEMENT

(1.) The appeal is directed against the Judgement and award passed by the Learned Motor Accident Claims Tribunal, Additional District Judge, Fast Track, 6th Court, Alipore, 24 Pargans (South), in connection with MAC No. 03 of 2009 whereby Learned Judge awarded compensation to the tune of Rs.11,32,956.00.

(2.) The claim petition under Sec. 166 of the Motor Vehicles Act, on account of death of Vinay Kumar Agarwal in a motor accident on 16/4/2004 while he was travelling by a scooter as pillion rider was knocked down by the vehicle number OR-09D-2851d(Tipper) as a result, he died . At the time of death deceased was aged about 56 years having income of Rs.2,63,700.00 per annum from his commission agent business for supply materials to different companies. Accordingly, claimants i.e. widow of deceased and her daughter filed claim application with a prayer for compensation to the tune of Rs.14,20,000.00.

(3.) Though owner of the offending vehicle did not contest the case but oriental Insurance company i.e insurer of the offending vehicles contested the case by filing written statement denying all material averments of the claim petition contending, inter alia, that Insurance Company is not liable to pay compensation.