NANDU RAM Vs. SOHAN SINGH

JUDGEMENT

(1.) The appellants, who are the legal representatives/heirs of the deceased claimant Nandu Ram, are preferring this appeal under Sec. 173 of the Motor Vehicles Act, 1988[1] assailing the impugned judgment-cum-award dtd. 25/2/2022 passed by the learned Presiding Officer, Motor Accident Claims Tribunal, Rohini Courts, Delhi[2], being aggrieved that the learned Tribunal has denied them just and fair compensation since the claimant died during the proceedings/trial.

(2.) Briefly stated, the original claimant, namely Nandu Ram, met with a motor accident on 25/8/2014 when he was hit by the offending jeep bearing registration No. HR-67A-4044 being driven by respondent No.1/Sohan Singh, which was registered in the name of respondents No. 2 and 3 and evidently, insured for 'third party risks' with respondent No.4/United India Insurance Company Ltd.

(3.) The claimant/Nandu Ram suffered grievous injuries so much so that he has developed permanent disability to the extent of 58% in relation to his right upper and lower limb as per the Disability Certificate dtd. 9/12/2016 Ex.PW2/1 issued by the Medical Board of Babu Jagjivan Ram Memorial Hospital, Jahangir Puri, Delhi.