NAJMUN BAI Vs. SANJAY DEWANGAN

JUDGEMENT

(1.) THIS is claimants' appeal filed under Section 173 of the Motor Vehicles Act for enhancement of the compensation awarded by Seventh Motor Accidents Claims Tribunal, Raipur in Claim case No. 145/95.

(2.) THE claimants who were widow, minor children and mother of the deceased Mainuddin claimed compensation of Rs.7,50,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act for his death in the motor accident on 19.03.1995 when the jeep bearing registration No. MP 23 -D/2641 in which he was travelling met with an accident with an unknown truck due to rash and negligent driving of the jeep driver resulting in instantaneous death of Mainuddin at the spot. The claimants further pleaded that deceased Mainuddin used to earn Rs.80/-perday.

(3.) THE claimants examined PW/1 Najmunbai and PW/2 Mohd Akram whereas, the owner, driver and insurer of the jeep did not examine any witness in rebuttal.