RAM BETI Vs. SURESH CHANDRA

JUDGEMENT

(1.) By way of this appeal, the appellants has challenged the judgment and order dtd. 12/12/1994/14/12/1994 passed by Motor Accident Claims Tribunal / IIIrd Additional District Judge, Etah (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 115 of 1992 (Smt. Ram Beti and another Vs. Suresh Chandra and others) awarding a sum of Rs.61,160.00 as compensation to the claimants/appellants with interest at the rate of 12% per annum from the date of filing the claim petition.

(2.) Heard learned counsel for the appellants and learned counsel for the respondents.

(3.) The brief facts of the case are that claimants-appellants filed a Motor Accident Claim Petition before the Tribunal for claiming the compensation under Motor Vehicles Act, 1988 for the death of Ram Bilas in a road accident with the averments that on 13/1/1991, Ram Bilas-deceased was going to his village from village Ambari on his bicycle. When he reached at village Kathauli, a scooter no. U.P. 82 2296, which was being driven very rashly and negligently by its driver. The aforesaid scooter being driven in such a manner dashed deceased's bicycle. In this accident, deceased sustained very serious injuries and died during the treatment in the hospital on 14/1/1991.