SUSHILA Vs. RAMPAL SINGH

JUDGEMENT

(1.) <DJG>R.V.Raveendran, C.J.</DJG> This is an appeal by the claimants against the judgment and award dated 8/10/1997 passed by Motor Accidents Claims Tribunal, Bhind in Claim Case No. 67 of 1996.

(2.) The claim petition was filed by this appellant who is the widow of one Ravindra Singh, claiming a compensation of Rs. 14,00,000 for the death of her husband in a motor accident involving truck bearing registration No. CIG 2252 on 6.5.1992. She stated that the deceased was aged 22 years and had a monthly income of Rs. 3,000 as a mechanic.

(3.) She examined herself and also examined her father-in-law and the employer in regard to income. An eyewitness was also examined. The driver of the truck did not give any evidence. After appreciating the evidence, the Tribunal held as follows: