BIMLA DEVI Vs. DURGA PERSHAD SHARMA

JUDGEMENT

(1.) The deceasedRaj Kumar was earning his livelihood by plying a three-wheeler scooter rickshaw. Appellants being his widow, three minor children and parents were dependent on him. On 3.8.1981, at about 1.45 p.m. motor car bearing No. DLI1927 being driven by the respondent No. 1 hit the scooter of the deceased. As a consequence of the accident Raj Kumar died.

(2.) Claim petition was filed claiming compensation in the sum of Rs. 5,00,000 under the Motor Vehicles Act.

(3.) By an award dated 23.5.1991 it has been held that the accident was caused due to rash and negligent act of the respondent No. 1. It has been held that the car bearing No. DLI 1927 was owned by respondent Nos. 2 and 3 and stood insured with the respondent No. 4.