MINI MATHEW Vs. PYARELAL

JUDGEMENT

(1.) THIS appeal is directed against the award of Motor Accident Claims Tribunal, Bhopal, in Claim Case No. 46/1991, dated 11-1-1994.

(2.) THE appellant-claimant Smt. Mini Mathew is widow of late Mathew K. George, who died in the motor accident, that took place on May 27, 1991, at Bhopal. Truck No. P. B. 09/0100 owned by Satbir Singh, driven by Pyarelal and insured with the National Insurance Company Ltd. , hit the scooter of the deceased - Mathew K. George on May 27, 1991, at 3 p. m. , when the deceased was going to the town on his scooter. The accident was result of rash and negligent driving by the truck driver, who hit the deceased from behind. Due to the injuries sustained in the said accident, the deceased died on the same day. He was 26 years old and was employed in Deep Departmental Store earning Rs. 1500/- per month, apart from Rs. 300/- per month by repairing television sets. The claimants are parents and wife of the deceased.

(3.) THE respondent Nos. 1 and 2 did not appear despite service so proceeded ex-parte, while the Insurance Company has disputed the claim.