POLISETTI NAGESHWAR RAO Vs. PREETAM SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellants/claimants against the impugned award dated 29-07-1998 passed by the Motor Accident Claims Tribunal, Raipur (for short the Claims Tribunal') in Claim Case No. 20/1997, dismissing the claim petition of the appellants/claimants.

(2.) The driver and owner did not appear before the M.A.C.T. concerned and the proceedings were held ex parte against them. Here also, they have not put in appearance.

(3.) Brief facts of the case, as per version of the claimants are that on 24-03-1997 at about 1.30 p.m. deceased P. Suresh Babu was going on Scooter bearing registration No. A.P. 31-E/8998 from Raipur to Mandir Hasaud. On the way, near village Chherikhedi at N. H. 6, he was dashed by the offending vehicle Truck bearing registration No. M.I.T. 8756, which was being driven by non-applicant No.2. in a rash and negligent manner as a result of which Suresh Babu died on the spot. At the time of accident, he was earning Rs. 2,790.00 per month and was aged about 23½ years.