SAGANI BAI & ANR Vs. SEETARAM & ORS

JUDGEMENT

(1.) This is claimants appeal for enhancement of the compensation awarded by Motor Accident Claims Tribunal, (for short, "the Tribunal"), Bemetara, vide award dated 29-11-2002 passed in claim case No. 31/2002.

(2.) The appellants/claimants, unfortunate mother and father of deceased Pyarelal, claimed compensation of Rs. 6,00,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for his death in the motor accident, which took place on 3-6-2002.

(3.) The Tribunal on a close scrutiny of the entire evidence led before it held that deceased-Pyarelal died on account of the injuries sustained by him in the motor accident on 3-6-2002. The accident occurred due to rash and negligent driving of the driver of the offending vehicle Truck bearing registration No. CG/07ZC 0584, as the offending vehicle on the date of the accident was insured with the National Insurance Company Limited, the Insurance Company was liable to pay compensation to the claimants.