SUBELAL Vs. PHULBHANSHA

JUDGEMENT

(1.) -THESE appeals have been preferred by the claimants dissatisfied with the quantum of compensation awarded by the learned Motor Accidents Claims tribunal, Chhindwara in Claim Case Nos. 83 of 2002 and 6 of 2003 as per award dated 11. 5. 2004.

(2.) M. A. No. 1807 of 2004 has been filed by the claimants, Subelal and others claiming compensation on account of death of Raju aged 24 years. Claim petition has been filed by the widow, daughter, parents and sister of the deceased. Tikaram has filed Claim Case No. 6 of 2003. He has preferred M. A. No. 1810 of 2004. He also sustained injury in the accident, perforation in the abdominal area. He was operated upon.

(3.) DECEASED Raju and claimant Tikaram had gone to forest to load sand. Tractor was driven by Phulbhansha alias Phulla, owned by Waseem Ahmed and insured with New India Assurance Co. Ltd. Owing to rash and negligent driving, tractor turned turtle. Raju sustained severe injuries. He died on the spot. His age was 24 years. He used to earn a sum of Rs. 3,000 per month. Total compensation of Rs. 15,30,000 was claimed.