(1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, Durg, in Claim Case No. 125 of 1988, decided on 18.8.92.
(2.) Manohar Lal (25) died in an accident that took place on 29.7.1988 when truck No. MBS 1613 hit his scooter BHH 7996 at 4 p.m. in front of S.F. Line on the G.E. Road. At the time of accident, Jeewan Singh was the owner, while Kishan was the driver of the vehicle. The truck was insured with National Insurance Co. Ltd., Raipur. The matter was reported to the police and a case under section 304-A of the Indian Penal Code was registered and challan filed.
(3.) Claimants are father and mother of the deceased. Father was 50 while mother was 48 at the time of accident. The allegation is that Kishan was driving the vehicle rashly and negligently resulting in the accident in which deceased received serious injuries resulting in his death on the spot. The deceased was working with his parents in ready-made garments business and was looking after them. Deceased was paying them Rs. 2,500 to Rs. 3,000 per month for domestic expenditure and they were dependent on him; he could live up to 70 years and improve the business. After the accident, they have been rendered without any support. Accordingly, they claimed Rs. 9,00,000 as compensation individually.