NARSINGH Vs. MOHAMMED ILIYAS KHAN

JUDGEMENT

(1.) The appellants have filed this appeal under Sec. 173 of Motor Vehicles Act being aggrieved by the award dtd. 2/8/2024 passed by the claims Tribunal in MACC NO.171/2023, thereby challenging adequacy of compensation on the ground of incorrect assessment of the income.

(2.) The factum of accident and the liability of the Insurance Company are not under dispute.

(3.) Short facts of the case are that on 4/12/2022 at around 4.50 PM deceased Ramtubai was waiting for bus at Sanrunda Chouraha, at that time from the side of Ratlam Truck No.RJ-37-GA-8319 came, which was driven by respondent No.1 in a very rash and negligent manner and dashed into deceased Ramtubai. Because of which she sustained grievous injuries on her entire body and died on the spot itself.