KARTARI DEVI Vs. SABU R

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby their claim petition has been dismissed.

(2.) The accident dated 23/1/1998 had resulted in the death of Pawan Kumar. The deceased was survived by his parents, who filed the claim petition before the learned Tribunal.

(3.) Deceased was aged 20 years at the time of the accident and was working as an electrician. It was claimed that the deceased was earning Rs. 3,000 per month. Learned counsel for the respondents do not dispute the death of Pawan Kumar in a road accident by truck bearing No. 89-D- 81997-W-Shaktiman driven by respondent No. 1 and owned by respondent No. 2.