ANITA RAGHUVIRSINGH MANHAS Vs. MANIRAM KALURAM GAUR

JUDGEMENT

(1.) The present appeal is directed against the judgment and the award passed by the Tribunal in Motor Accident Claim Petition No. 832 of 2003 whereby, the Tribunal has awarded the compensation of Rs.13,33,000/- with interest @ 7.5% per annum.

(2.) The short facts of the case appear to be that on 29-04-2003, deceased Raghuvirsingh was going from his residence to Bajwa railway station for attending his job on his motorcycle bearing registration No. GJ-06-R-3790 and when he reached near Laxmi Weigh Bridge on Chhani road, one car bearing registration No. GJ-6-K-4842 dashed with the motorcycle and the deceased was thrown off and sustained injuries and then he succumbed to the injuries.

(3.) The aforesaid accident gave rise to two claim petitions, one being Motor Accident Claim Petition No. 832 of 2003 for compensation of Rs. 25 lakhs and another was Motor Accident Claim Petition No. 1301 of 2005 for compensation of Rs. 8,000/-. We may not refer to the facts of Motor Accident Claim Petition No. 1301 of 2005 since no appeal is preferred. However, in Motor Accident Claim Petition No. 832 of 2003, the above referred judgment and the award came to be passed by the Tribunal. Under the circumstances, the present appeal before this Court.