MAYA KEWAT Vs. SUKRAM DWIVEDI

JUDGEMENT

(1.) THIS appeal is directed against the award dated 22-12-2003 passed by Motor Accident Claims Tribunal Sihora in Claim Case No. 5/03 whereby the claim petition of the appellants regarding vehicular death of their predecessor Kewat was dismissed.

(2.) ACCORDING to appellants on 29-12-2002 at about 6. 45 p. m. husband of appellant No. 1 and father of remaining appellants namely kewat was coming back to home from Rampur, on the way he was subjected to an motor accident caused by Armada Jeep bearing No. M. P. 21-B-8208, driven by respondent No. 1 in a rash and negligental manner. The then respondent No. 2 was registered owner of this jeep while it was insured with respondent No. 3. The incident was reported to Police Station, Gosalpur and on completion of investigation respondent No. 1 was charge-sheeted under Section 304-A, IPC.

(3.) APPELLANTS filed claim petition before Motor Accident Claims Tribunal with the pleading that deceased was working as mason and earning Rs. 5,000/- p. m. And appellants were depend on him and prayed for compensation of Rs. 16,00,000/- against the respondents.