The Thane Motor Accident Claims Tribunal has awarded a compensation of Rs 9.58 lakh to a family for the death of their 3 members in a road accident in 2016.
The tribunal member & District Judge M M Walimohammed in a recent order held the offending vehicle's owner responsible for payment of the compensation to the claimants with 7% interest per annum from the date of filing of the claim.
The claimants, a 58-year-old woman & her 2 daughters, told the tribunal that on Aug 16, 2016, the woman's husband & 2 sons were on way to Nashik in a car.
A speeding vehicle coming from the opposite direction jumped the divider & collided head-on with the car on Nashik bypass at Bhiwandi here in Maharashtra.
The 3 men in the car received severe injuries & died, they said.
The claimants, while seeking compensation, told the tribunal that the 3 victims worked as labourers & each of them earned Rs 40,000 in a year.
MACT rejected the insurance policy submitted by the claimants as it was applicable from July 25, 2014 to July 24, 2015, while the accident occurred in 2016.
However, the Motor Accident Claims Tribunal directed the offending vehicle's owner to pay the family Rs 1.75 lakh for the death of the woman's husband & Rs 3,91,500 each towards the death of her 2 sons.
Source Link
Picture Source :