SUSHIL KUMAR CHATURVEDI Vs. BELA BAI

JUDGEMENT

(1.) This appeal is filed by the appellant/non-claimants being aggrieved of the award dtd. 13/8/2001, passed by learned Addl. Motor Accident Claims Tribunal, Maihar, District Satna (M.P.), allowing the Claim Petition and awarding compensation in favour of claimants on account of death of Lalji Basor, in an accident which took place on 21/10/1992.

(2.) It has come on record that deceased Lalji Basor was 32 years of age on the date of the accident when accident took place with a Matador bearing registration No.MP-19-C/9355, which was driven by Ramkaran, licenced driver and owned by the respondent No.4 before the learned Claims Tribunal, namely, Ramesh Singh, Manager of Star Automobiles, Mukhtyarganj, District Satna. It has come on record that income of the deceased was about Rs.2,000.00 per month, out of which he was spending Rs.1500.00 on the upkeep and welfare of his family.

(3.) On 21/10/1992, Lalji was visiting Maihar on his bicycle from his Village Dhatoora to purchase necessary provisions when on Maihar-Katni road close to Village Dasaipur, driver Ramkaran came driving with said Matador in a rash and negligent manner and hit the bicycle driven by Lalji, resulting in grievous injuries, causing his instant death. A Criminal Case was registered at Police Station Maihar. Non-claimant-Sushil Kumar was shown as registered owner of the said vehicle, who obtained vehicle on Supurdgi. A Claim Petition was filed on 4/12/1992 and thereafter, in the year 1996, name of non-applicant No.4 Ramesh Singh was added.