SUMANBAI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the claimants-appellants against an award passed by Motor Accidents Claims Tribunal, Mandleshwar, in Motor Accident Claims Case no. 51/70 dated 14-6-1976.

(2.) The learned Tribunal awarded a compensation of Rs. 30,000/- so far as the widow and children of the deceased are concerned, Rs. 3,000/- to the Mother and Rs. 2,400/- to the father by the impugned order. The learned Tribunal also awarded interest at the rate of Rs. 4/-per cent per annum only from the date of award up to the date of realisation.

(3.) The deceased was an Assistant Surgeon in the employment of the Madhya Pradesh Government. At the time of his death, he was posted at Raipur Hospital. The jeep in question belonged to respondent No. 1, the State and was insured with Respondent No. 3. This vehicle was provided for touring duties which the deceased was to perform. The Respondent No. 2 is the driver of the vehicle. On 17-8-1970, the deceased was on tour to Ozar in the said jeep which met with an accident resulting in injuries to the deceased who ultimately died as a result of these injuries. The claim petition was submitted by appellants Nos. 1 to 7, as No. 1 is the widow and Nos. 2 to 5 are minor daughters and appellants Nos. 6 and 7 are parents of the deceased.