SMT. RAJESHWARI DEVI Vs. KALIMULLAH KHAN

JUDGEMENT

(1.) This appeal has been filed by the claimants for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Ballia dated 24.07.1995 in Motor Accident Claim Petition No. 8 of 1994.

(2.) It is a death case. According to the claimants the deceased Sahatoo Ram @ Har Narain was going by his cycle on Ballia road, on 06.11993 at about 4.30 p.m., when a Jeep bearing registration no. WBB-4345, moving at a very high speed and which was being driven in a rash and negligent manner, hit the cycle of Sahatoo Ram @ Har Narain. In that accident Sahatoo Ram @ Har Narain received grievous injuries and died on the spot.

(3.) At the time of accident, the deceased Sahatoo Ram @ Har Narain was 55 years of age and was working as peon in the Collection Department of the Government of U.P. He was receiving salary of Rs. 2,119/- per month. Also, it was disclosed that there were five dependants of deceased Sahatoo Ram @ Har Narain being his wife and four children.