VILAS WHAGHMARE Vs. UPENDRA SINGH

JUDGEMENT

(1.) This appeal is directed against the award dated 24.12.1997 in Claim CASE No. 4 of 1994 by Fourth Additional Motor Accidents Claim Tribunal, Rewa allowing the application of the claimants -respondents 1 to 4 under section 166 of the Motor Vehicles Act, 1966 (hereinafter referred to as the Act for short) and granting a total compensation of Rs. 50,000/ - in favour of the claimants.

(2.) THE claimants -respondents 1 to 4 filed an application under section 166 of the Act claiming compensation on account of death of deceased Laxman Singh Tomar in a motor accident by Motor cycle on 24.6.1993.

(3.) ACCORDING to the claimants, the accident was caused by the appellant, who was driving the motor cycle rashly and negligently. As a result of the said accident, deceased Laxman Singh sustained several injuries including on his head which proved fatal. He was a Government Servant earning about Rs. 300/ - per month and was aged about 56 years at the time of the accident.