RUMETH BAI Vs. KRISHNA PRASAD

JUDGEMENT

(1.) The appeal is directed against the impugned award dated 11-10-2000 passed by Motor Accidents Claims Tribunal, Raigarh.

(2.) The facts of the case in brief are that while Ghanjhasay was going on his bicycle, the vehicle bearing registration No. M.P. 27-B/0380 being driven rashly and negligently dashed against the deceased, as a result of which the victim of the accident died on the spot. It is also submitted by the counsel for the appellants that the vehicle in question was insured with respondent No. 3, i.e., the Oriental Insurance Company.

(3.) It is further submitted that the Claims Tribunal has awarded the compensation of Rs. 57,000.00 whereas the appellants had claimed an amount of Rs. 14,31,750.00 as compensation on account of death of Ghanjhasay. It is further submitted that Ghanjhasay was aged about 30 years at the time of the accident. It has come in the award of the Tribunal that the accident took place due to the rash and negligent driving of the vehicle in question. However, learned Tribunal has granted Rs. 50,000.00 on account of death. Rs. 2000.00 on account of funeral expenses and Rs. 5000.00 for loss of consortium, totalling to Rs. 57,000.00.