Recently, the Motor Accident Claims Tribunal (MACT), has directed the payment of Rs. 30.34 lakh as compensation to the wife and minor children of a 44-year-old man who lost his life in a road accident in 2018.
The case arose from a tragic incident in November 2018, when a speeding car lost control, veered off the road, and rammed into bystanders waiting along a service road, causing six fatalities before plunging into a nullah.
MACT Member R.V. Mohite held the car owner, Jayant Devidas Narkar, and the insurer, Tata AIG General Insurance Co. Ltd., jointly and severally liable to pay the compensation. The Tribunal categorically found that the accident occurred due to the sole negligence of the car driver. Noting that the car owner failed to appear, the matter was decided ex parte against him.
The Tribunal observed, “The insurance company has failed to prove that the driver of the offending vehicle was not holding a valid and effective driving licence at the time of the accident", and awarded Rs. 30.34 lakh along with 9% annual interest from the date of filing of the petition to the deceased’s dependents.
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