Patna High Court: The Bench of S. Kumar, J. dismissed an appeal filed by the insurance company against the judgment and award passed by Motor Vehicle Accident Claim Tribunal, Bihar.

The son of claimant died on the spot when a vehicle dashed against him. As a result, he filed a complaint against the driver (Opposite Party 2) under Sections 279 and 304-A of the Penal Code, 1860. The offending vehicle was insured with the New India Assurance Company Ltd. (Opposite Party 3) and the claimant made claim for payment of compensation amount Rs 6 lakhs. The District Judge-cum-Motor Vehicle Tribunal granted compensation of Rs 3,65,000 to the claimant. Aggrieved by the quantum of compensation granted, the New India Assurance Company Ltd. filed an appeal against said judgment and award.

The Court dismissed the appeal placing reliance on the judgment of Apex Court in Reshma Kumari v. Madan Mohan, (2013) 9 SCC 65, and held, “the claimants are entitled for compensation of the amount as granted by the Tribunal and not inclined to interfere with the quantum of compensation amount granted by the Tribunal.” It also directed the insurance company to pay the amount of compensation to the claimant, with an interest at 6 per cent from the date of filing of the claim application till its realization within two months, from the date of receipt of the order passed by the Court. [New India Assurance Company Ltd. v. Amiri Khatoon, 2019 SCC OnLine Pat 630, Order dated 06-05-2019]

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