BALDAO PRASAD Vs. MANOJ SON

JUDGEMENT

(1.) This is claimants appeal against the award dated 24-9-98 passed by the Motor Accident Claims Tribunal, Raipur in Claim Case No. 97/97 whereby the claimants' application was dismissed.

(2.) Brief facts of the case giving rise to this appeal, according to the appellants, are that on 15-5-1997 at 8.30 p.m. a Maruti Van bearing Registration No. MP-23-L-3040 run over Ku. Saroj Bai, aged about 6 years nearby Annapurna Rice Mill in village Amaseoni by rash and negligent driving of the driver of the said vehicle resulting in her death.

(3.) The claimants unfortunate father and mother of the deceased Saroj Bai preferred a claim petition under Section 166 of the Motor Vehicles Act claiming Rs. 2,10,000/- as compensation for the death of their daughter in the said accident.