RAJESH THAKUR Vs. SMT. SAROJ PATEL AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the award dated 9-9-2005 by which the learned 1st Additional Motor Accident Claims Tribunal, Rajnandgaon (hereinafter referred to as "the Claims Tribunal ") has allowed the claimants ' application under Sec. 163-A of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act of 1988 ") and awarded compensation.

(2.) In an unfortunate accident which happened on 12-5-2002, Tulsiram, while driving motorcycle No. M.P. 29-4195 met with an unfortunate accident when his motorcycle dashed against a truck. In the accident, Tulsiram died.

(3.) After collecting oral and documentary evidence on record, the learned Claims Tribunal held that the claimants were entitled to payment of compensation under Sec. 163-A of the Act of 1988.