RAMESH DUBEY Vs. ANIL KUMAR MASHIH

JUDGEMENT

(1.) Mr.Yashwant Tiwari, learned counsel for the appellants. Mr. Srikumar Agrawal, Senior Advocate with Mr. A. Gupta, the learned counsel for respondent No. 3. Heard both the counsel.

(2.) One Anil was going on a scooter in J.P. Square, Cross Avenue, Sector-6, Bhilai at 15.30 hours on 9.3.1994, when a truck bearing registration No. MP 24-C 1308 driven in a rash and negligent manner came from the opposite direction and dashed against the scooter, as a result of which said Anil was thrown away and died on the spot.

(3.) The father and the mother by name Ramesh and Pushpa filed Claim Case No. 54 of 1994 on the file of Third Additional Motor Accidents Claims Tribunal, Durg claiming compensation of Rs. 51,30,000. Tribunal held that the claimants are entitled for compensation of Rs. 50,000. Being aggrieved by the said award the present appeal has been filed by the appellants-claimants.