SMT. SUSHILA AND ORS. Vs. MUSTFA AND ORS.

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by Motor Accident Claims Tribunal/Addl. District Judge, Roorkee vide Award dated 02 -08 -2003 passed in M.A.C.T. No. 54 of 1998.

(2.) THE claimants, who are unfortunate widow and minor children of deceased Atar Singh, claimed compensation of Rs. 39,25,000/ - for his death in the motor accident on 01 -03 -1998 when his Scooter bearing registration No. UP -10C -1957 was dashed by the offending vehicle Tractor bearing registration No. UP -10B -5924 resulting in multiple serious injuries to Atar Singh, who succumbed to those injuries on his way to the hospital. The claimants pleaded that deceased Atar Singh was getting salary of Rs. 9,672.47/ - as Cashier in Indian Overseas Bank.

(3.) THE claimants examined PW1 Sushila, PW2 Palla and PW3 Sannu in support of their claim, whereas the owner of the Tractor examined DW1 Murtza in rebuttal.