MEENA DEVI Vs. LAHARCHAND

JUDGEMENT

(1.) Both these appeals under section 173 of Motor Vehicles Act, 1988, arise from the award dated 13.4.1999, passed by III Addl. Motor Accidents Claims Tribunal, Khargone, in Claim Case No. 10 of 1998.

(2.) The Appeal No. 622 of 1998 is by the claimants seeking enhancement of the amount of award, while Appeal No. 796 of 1999 is filed by State Government seeking its exoneration from payment of any part of the amount of award.

(3.) It is no more in dispute that deceased Tarachand aged about 30 years, died in a motor accident who was at the relevant point of time, driving a Maruti car, which dashed against the stationary truck loaded with iron bars. As a result of the said accident, Tarachand sustained serious injuries and later on died in the hospital.