GEETARANI MISHRA Vs. CHIRONJILAL

JUDGEMENT

(1.) ON due consideration, MCP No. 1464/2003 is allowed and the delay in filing the appeal is hereby condoned.

(2.) WITH the consent of the learned counsel for the parties, the appeal is finally heard.

(3.) THE appellants, widow and minor children of deceased Ramesh Mishra claimed compensation of Rs. 16,71,000/- for his death in the motor accident when on 2.2.1993 he was hit by the minibus bearing registration No. CIC-940 resulting in serious injuries to Ramesh Mishra who succumbed to those injuries during the course of his treatment in the hospital. The claimants pleaded that deceased Ramesh Mishra used to earn Rs. 3,000/- per month as an Advocate.