VEER SINGH Vs. SATPAL SINGH DHIMAN

JUDGEMENT

(1.) This appeal is arising out of the impugned award dtd. 24/12/2019 passed by the learned IVth Motor Accident Claims Tribunal (in short 'Claims Tribunal'), Durg in Claim Case No.561/2018, whereby the Claims Tribunal has awarded amount of Rs.50,000.00 towards compensation to the appellants/claimants on account of death of deceased Smt. Daljeet Kaur in a motor accident.

(2.) Facts of the case in nutshell, is that on 31/3/2017 at about 09:00 p.m., Maruti van bearing its registration No.CG 04 HA 5002 was being rashly and negligently driven by respondent No.1 which was dashed with a tree on the side of the road at Chandrapuri, Baitalpur road, near SBI ATM at Baitalpur. By the said accident the passenger of the car Smt. Daljeet Kaur has died on the spot and owner of the car Balraj Singh has received grievous injuries. The injured Balraj Singh was admitted at Ram Krishan Care Hospital, Raipur where he too has died on 10/5/2017 during treatment.

(3.) Being the legal heirs of deceased Smt. Daljeet Kaur, the claimants/appellants have filed claim case before the learned Claims Tribunal for monetary compensation of Rs.20,55,000.00 with the pleading that at the time of the accident deceased Smt. Daljeet Kaur was working as tailor and earning Rs.30,000.00 per month. The complainants are her legal heirs and dependant upon the income of the deceased Smt. Daljeet Kaur. The monetary compensation has been claimed on account of death of the deceased and other conventional heads.