MANOHARI LAL Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) THIS is claimant's appeal filed under Section 173 of the Motor Vehicles Act, 1988 for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Pauri Garhwal vide Award dated 06 -04 -2005 passed in M.A.C.T. No. 31 of 2001.

(2.) APPELLANT /claimant Manohari Lal, unfortunate husband of deceased Mayawati Agarwal, claimed compensation of Rs. 22,60,000/ - for her death in the motor accident on 09 -03 -2004, when she was dashed by the offending vehicle Truck bearing registration No. UA12 -5688 resulting in serious injuries to Mayawati Agarwal, who succumbed to those injuries on the spot itself. The claimant pleaded that his wife Mayawati Agarwal was getting salary of Rs. 13,882/ - per month as Teacher in Junior High School, Badath.

(3.) THE claimant examined himself as PW1 in support of his claim, whereas the owner and insurer of the offending vehicle Truck did not examine any witness in rebuttal.