RAI SINGH Vs. DARPAN GIRI

JUDGEMENT

(1.) With the consent of the parties, the matter is finally heard.

(2.) This miscellaneous appeal has been preferred by the claimants/appellants under Sec. 173(1) of the Motor Vehicles Act, 1988 being aggrieved by the award dtd. 11/5/2016 passed in Claim Case No. MACC 89/2014 by the 11th Additional Motor Accidents Claims Tribunal, District Ujjain whereby a total sum of Rs.5,24,650.00 has been awarded to them by way of compensation.

(3.) As per the appellants, on 6/1/2014 the deceased Rakesh S/o. appellants No.1 and 2 and brother of appellants No.2 to 5 was going from Ujjain to his house. When he reached near Khoriya bus stand a blue coloured car bearing registration No. M.P. 09 CM 8548 which was being driven by its driver in a rash and negligent manner dashed against him as a result of which he fell down and received grievous injuries. He was taken to the hospital but eventually expired. For claiming compensation on account of death of deceased Rakesh in the accident, the appellants filed a claim case under Sec. 166 of the Motor Vehicles Act before the claims tribunal in which the claims tribunal after recording of evidence of the parties has awarded a total sum of Rs.5,24,650.00 to the appellants by way of compensation. Being aggrieved by the amount of compensation awarded to them, the appellants have preferred the instant appeal.