SHALANBAI Vs. PAIGAMBER MAHIBOOB NADAF

JUDGEMENT

(1.) Is appeal is filed by the claimants against the judgment and award dated 06.06.2016 passed in MVC No.1685/2014 on the file of the III Additional Senior Civil Judge and MACT -XII at Vijayapur (hereinafter for short referred to as the 'Tribunal').

(2.) Facts leading upto filing of the present appeal briefly stated are that on 08.06.2014 at about 11.30 a.m. deceased Sanjay was proceeding as pedestrian towards Surya Dhaba on Bheed-Therakhad road, at that time truck bearing No.MH-43/E/7669 came from opposite side in a rash and negligent manner driven by its driver and dashed the deceased, resulting his death on the spot.

(3.) Thereupon the claimants being the parents of the deceased filed claim petition under Section 166 of the Motor Vehicles Act, 1988 contending that the deceased was 20 years and was doing supplier work in National High Way Road Dhaba and was earning Rs.40,000/- per month. Due to untimely death of the deceased, the members of the family are in extreme hardship and difficulty, as such, sought for compensation of Rs.38,00,000/-.