NEW INDIA ASSURANCE CO LTD Vs. MOHAMMAD

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) The challenge in this appeal is to an award made in a claim petition filed under Section 110-A of the Motor Vehicles Act, 1939. The challenge is on the ground that the compensation awarded is on the higher side.

(3.) The claim was filed by the first and second respondents. The first and second respondents are the parents of the deceased. At the time of the accident, the deceased Gulam was 19 years of old. The case made out by the first and second respondents is that they are working as manual labourers. The accident occurred on 15th August, 1986. The deceased was proceeding by his bicycle from Hingoli Gate towards Mastanpura. When his bicycle came near the Government Godown, the truck driven by the third respondent came from the opposite direction and the front right side bumper of the truck gave a dash to the deceased. As a result of which, the deceased was thrown away. The passers-by who witnessed the accident immediately took injured deceased to Police Station. Thereafter, police referred the deceased to Civil Hospital, Nanded, where he succumbed to the injuries sustained in the accident.