SONABAI Vs. BHABUTSINGH

JUDGEMENT

(1.) THIS appeal is directed against the award of Motor Accidents Claims Tribunal, Jabalpur, in Claim Case No. 177/97, dated 12-2-2001.

(2.) ON 25-8-97, Imratlal Gond (deceased) was going to Bhedaghat for making purchases. When he reached the gelatin factory, Jeep No. MP-04-H-5059, driven rashly and negligently, hit him as a result of which he fell down on the spot and became unconscious. On 16-11-97, he died. Bhedaghat police registered a criminal case against the driver Ashok Kumar who was driving the jeep at the time of accident. Bhabutsingh Choudhary is the owner of the jeep. At the time of accident, deceased was Chowkidar and earning Rs. 2,800. 00 per month. Towards medicines, he spent Rs. 50,000. 00, apart from the other expenses. Claimant is the widow of the deceased. She states that her husband was 50 years old and the family suffered loss of Rs. 5,31,000. 00due to his death.

(3.) RESPONDENTS 1 and 2 filed written statement, but at the time of recording evidence, they remained absent and were proceeded ex-parte.