KHAIRATI ALIAS BADRUDDIN Vs. MOHD IDREES & OTHERS

JUDGEMENT

(1.) Heard Sri Ram Singh, counsel for the appellant, and Sri Rajeev Ojha, counsel for the respondent no. 3, The New India Assurance Company.

(2.) The present appeal has been filed by one Khairati @ Badruddin, challenging the order dated 06.09.2003 passed by Motor Accident Claims Tribunal, Kaushambi, whereby the Tribunal has dismissed the claim petition of the appellant.

(3.) Brief facts of the case are that one Pappu was employed as Cleaner on the Truck No. U.P. 70 L/8229 owned by his brother Mohd. Idrees. The truck was going to Hyderabad. On 08.08.2002 at about 05:00 A.M., the truck , driven rashly and negligently, dashed with a tree near Gannaram P.S. Ditchpalli, District Nizamabad, Andhra Pradesh. Pappu suffered injuries in the accident and died. He was aged about 25 years at the time of the accident, and was getting a salary of Rs.3,000/- per month. The appellant/claimant prayed for a compensation of Rs.12,10,000/- along with 17% interest.