SAMUNDRA DEVI Vs. NARENDRA KAUR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order dated 16.05.2005 passed by the High Court of Madhya Pradesh at Jabalpur reducing the amount of compensation awarded in favour of the appellants herein by the Tribunal from Rs.13,32,000/- to Rs.6,96,000/- in an appeal preferred by the claimants in terms of Section 173 of the Motor Vehicles Act. 1988.

(3.) One Shiv Shakti Singh while proceeding in a car on 9.4.1998 met with an accident having been hit by a truck bearing registration No.MP-09-KA-6899. The said truck was owned by the first respondent herein and was being driven at the relevant time by the second respondent. The said truck was insured with the respondnt No.3. As a result of the injuries sustained in the said accident, Shiv Shakti Singh died. The car was also damaged.