GAYATRI BAI Vs. RAMESHWAR PRASAD

JUDGEMENT

(1.) THIS is claimants' appeal against the order/award dated 04-04-2000, passed by the Seventh Additional Motor Accident Claims Tribunal and District Judge, Raipur in Motor Claim Case No.40/1998.

(2.) THE claimants, unfortunate widow and minor children of deceased - K.D. Dinkar, claimed compensation of Rs. 13,39,000/- by filing a claim petition under Section 163-A of the Motor Vehicles Act (for short "the Act") for his death in the motor accident on 01 -12-1997, when the Maruti Van bearing registration No. M.P. 26-F/2927 in which he was travelling met with an accident due to rash and negligent driving of its driver, resulting in his death. The claimants further pleaded that deceased - K.D. Dinkar was earning Rs.9,600/- per month as Development Officer in 'Life Insurance Corporation of India'.

(3.) THE Tribunal on the above finding, dismissed the Claim Petition.