PREETAM SINGH Vs. VIJAY YADAV

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, Mandla, dated 12.5.1998 in Claim Case No. 40 of 1995.

(2.) Shortly stated, on 9.6.1993 deceased Santosh (20) was travelling in truck bearing No. MKJ 8031. Since the truck was being driven rashly and negligently by the driver, the deceased fell from it and died. There is no dispute about taking place of accident and death of deceased, as alleged. The Claims Tribunal decided this issue in favour of the claimants rejecting the defence taken by the respondents. Compensation of Rs. 65,000 has been awarded with interest at the rate of 12 per cent per annum.

(3.) Short question for consideration is whether the claimants have been awarded just compensation by the Claims Tribunal?