PREMLATA SINGH Vs. MAKARRAM

JUDGEMENT

(1.) Shri H.N. Mishra, counsel for the appellants. Ms. Amrit Ruprah, counsel for the respondent No.3 United India Insurance Company Limited. With the consent of the learned counsel for the parties, this appeal was finally heard.

(2.) This appeal has been filed against the award dated 22-10-1999 passed by the VIIth Additional Motor Accident Claims Tribunal, Bhopal in M.C.C. No. 25/99 insofar as the award declines to grant compensation on the ground that the identity of the motor vehicle involved in the accident has not been established.

(3.) As per the case set up by the appellants, deceased Ramkrishna Singh, husband of appellant No.1 Premlata Singh and father of appellant No. 2 Jeet Singh was going on his motorcycle from Bhopal to Mandideep on 15-9-98 when he was run over by a truck bearing registration No. RNQ-8085 coming from the opposite direction. Ramkrishna Singh received severe injuries and while he was under treatment in Hamidiya Hospital, he died on 23-9-1998. The matter was reported to P.S. Misrod and case bearing Crime No. 209/98 was registered against the driver of the truck. On these averments, the claimants claimed a compensation of Rs. 14,30,000.00 from the respondents on the ground that the deceased was getting salary of Rs. 3800.00 per month.