KUMAN SINGH Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) THE instant appeal has been filed by the appellants Kuman Singh and Smt. Sahoderi, challenging the impugned award dated 21.8.2004, passed by the Second Additional Motor Accident Claims Tribunal (F.T.C.) Soorajpur in Claim Case No.23/2003.

(2.) BRIEF facts, in nutshell, are that the appellants had filed a claim case for award of a total compensation of Rs.54,30,000.00 before the Tribunal on the ground that they are parent of Ravi Singh, who died in a motor accident on 2.2.2003 at 5.30 p.m. near Bhanwrahi Sarhad because of the rash and negligent driving of the Jeep, bearing registration No. M.P. 27B/5085, by its driver that is non-applicant No.2 (Ram Pratap). It was stated by the claimants (present appellants) that at the time of death their son Ravi Singh was aged about 25 years and was earning Rs.8000.00 p.m. The criminal case arising out of the accident was pending in the Court at Soorajpur at Crime No.6003.

(3.) SINCE learned Tribunal was suspicious about the conduct of the claimants, the matter was got investigated through the Sub Divisional Officer, Manendragarh, District Koria to ascertain as to whether the appellants/claimants are real parents of the deceased Ravi Kumar, Caste-Gond, aged about 25 years, R/o Village - Bardar, Police Station - Khadganwan, Tahsil Manendragarh and whether said Ravi Kumar was married or not. The S.D.M. submitted his report on 30.4.2004 and 8.6.2004 that deceased Ravi Singh was not the real son of Kuman Singh.