NATIONAL INSURENCE COMPANY LTD Vs. KIMLIBAI

JUDGEMENT

(1.) Leave granted.

(2.) Vir Singh aged about 40 years, carpenter by profession met with a motor accident on 24th May 1997, while he was travelling in a jeep bearing No. MP11-4690 which was hit from behind by an offending truck, bearing No. MP09-D-5665. He sustained injuries, was given first-aid in the hospital but succumbed to the same at 5.00 p.m. on the same date.

(3.) Respondent Nos. 1 to 8 herein, claiming to be the widow, sons, daughter and aged parents of the deceased, filed a Claim Petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act) before Motor Accident Claims Tribunal, Jhabua, M.P. (for short, the Tribunal) registered as Claim Case No. 202 of 2003. They claimed a total compensation of Rs. 8,31,000/- against the respondents, i.e., insurance company (appellant herein, owner and driver of the truck.