RAM PIARI DEVI Vs. SATNAM SINGH AND OTHERS

JUDGEMENT

(1.) This is an appeal under Sec. 110-D of the Motor Vehicles Act against the order dated 31st July, 1976 passed by the Motor Accident Claims Tribunal (IV Additional District Judge, Allahabad) awarding a compensation of Rs. 2,000.00 instead of Rs. 50,000.00 claimed by the appellant.

(2.) The facts giving rise to this appeal are that on 25th July, 1974, at about 11 A.M., on the G.T. Road adjoining village Ajhua, P.S. Naini, District Allahabad one Karan Singh met with an accident. He was returning home on a cycle when he was hit from behind by Truck No. U.T.E. 4595. Reapondent No. 1 is the Owner of the truck. Respondent No. 2 is the insurer. Karan Singh received severe injuries and he succumbed to the same on 28th July 1974. A report of the occurrence was lodged on the same day by P.W 5 Jamil Ahmad who was accompanying Karan Singh on an another Cycle.

(3.) The appellant is the mother of Karan Singh. She gave an application claiming a sum of Rs. 50,000.00 as compensation. It was said that the accident took place due to the rash and negligent driving of the truck.