RAM KUNWAR Vs. SAMPATRAO

JUDGEMENT

(1.) This appeal is directed against the award dated 30.11.99, passed by the Claims Tribunal, in Claim Case No. 178 of 1998.

(2.) Shortly stated, the accident took place on 17.3.1998 at 9 p.m. on Mahesh- war Road when tractor No. MP-10 9973 attached with a trolley No. MP-12 1526 owned by Sampatrao, driven by Nayan Singh and insured with Oriental Insurance Co. Ltd. hit the deceased, who was coming from opposite direction on motor cycle No. MP-10 6400. Shyamrao (deceased) died in this accident.

(3.) Allegation is that the accident took place due to rash and negligent driving of the tractor. The deceased was a teacher drawing Rs. 9,451 per month. He was 47 years old at the time of accident. Claimants are his wife and children. They submitted that they were dependent on the deceased and on account of his death, they have been deprived of financial benefits, which were available to them. Compensation of Rs. 25,95,000 is claimed.