MANJEETSINGH SARMUKH SINGH Vs. RAMESH

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award passed by the Motor Accident Claims Tribunal, Nanded, the appellant - original respondent no.1 has preferred this appeal.

(2.) On 2/11/1993 at about 10.20 a.m. the deceased Abhishek was returning from his school on his bicycle. At the relevant time the offending truck gave dash to his bicycle. Abhishek was fatally injured and died on the spot. Crime was registered against the driver of the offending truck.

(3.) Respondent nos.1 and 2 [original claimants] filed claim petition for getting compensation before the Motor Accident Claims Tribunal, Nanded [for short 'the Tribunal']. Considering the evidence on record and after hearing the parties, the Tribunal has awarded the compensation. Against the said judgment and order, this appeal.