RAM LAL Vs. MANOJ

JUDGEMENT

(1.) BEING aggrieved by the award passed on 26-7-2000 in Claim Case 58/1998 by A. M. A. C. T,, Wara Seoni, the applicants/appellants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (59 of 1988 ).

(2.) THE case of the appellants in the Tribunal was that the deceased Sadaram was uncle of the appellants who used to reside with them. He left no heirs before his death. He was an agriculturist, having an income of Rs. 60,000/-per annum. On 7- 4-1996 the deceased while crossing the road in Lalbarra met with an accident and died. The Truck No. B. H. N. 5060 was owned by non-appellant No. 2 which was insured with the non-appellant No, 3 on the relevant date and was driven by non-appellant No. 1. The driver drove the truck rashly or negligently and dashed the deceased. Criminal case was also registered which was pending in the Magisterial Court. The appellants claimed compensation of Rs. 11,50,000/-which was rejected by the Tribunal.

(3.) THE non-applicants No. 1 and 2 remained exparte in the Tribunal.