BHAGWANDAS TIWARI Vs. NARSIMHA REDDY

JUDGEMENT

(1.) Appellants filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (the Act) seeking compensation of Rs.2,00,000/- for the death of their unmarried son Brij Gopal Tiwari (deceased) said to be aged 24 years earning about Rs.5,000/- p.m. from business, alleging that when the deceased along with his friend was proceeding on a scooter, a lorry belonging to the first respondent and insured with the second respondent being driven in a rash and negligent manner came in the opposite direction of the scooter and dashed the scooter resulting in the death of the deceased.

(2.) First respondent chose to remain ex parts.

(3.) Second respondent filed its counter inter alia putting the appellants to proof of the averments in the petition.