DILIP KUMAR Vs. RAJESH AGRAWAL

JUDGEMENT

(1.) The claimants-appellants, the wife and minor children of the deceased Shiv Kumar Gupta, have called in question the legal validity of the award passed by the Motor Accidents Claims Tribunal, Shahdol (in short "the Tribunal') whereby the Tribunal has awarded a sum of Rs. 95,000 as against this the claim put forth by the claimants for a sum of Rs. 25,76,000.

(2.) The facts that have given rise to the institution of the claim case are that while the deceased was travelling in a motor cycle, a truck bearing registration No. MKJ 9737 being rashly and negligently driven by respondent No. 1 dashed against it as a consequence of which he sustained injuries and died on the spot.

(3.) The claimants filed the aforesaid claim petition seeking compensation on the foundation that the deceased was getting Rs. 80,000 from agricultural income and Rs. 36,000 from the hire charges of the tractor. The Tribunal considering the material on record granted a lump sum amount of Rs. 95,000 towards compensation on various heads.