M.P.S.R.T. NIGAM Vs. RAMKALA

JUDGEMENT

(1.) THE appellants have filed this appeal under Section 110(d) of the Motor Vehicles Act against an Award dated 31st August, 1979 passed by the Member of the Motor Accident Claims Tribunal, Indore in claim case No. 35/78 whereby he has awarded a total compensation of Rs. 22,500/- (Rupees Twenty two thousand five hundred) plus costs and interest to the claimant-respondent, even though they had put up a claim of Rs. 1,20,300/- (Rupees on Lakh, twenty thousand, three hundred) as compensation.

(2.) THE facts giving rise to this appeal may be stated in brief; thus Respondent No. 3 Sorambai is the widow of the deceased Ranjit and respondents 1 and 2, who are minor, are their children.

(3.) ON 2-2-78 the deceased Ranjit was proceeding on a bicycle by the left side of the road near Gram Kadwali on the Bombay Agra Road where at about 4.00 p.m. the appellant No. 2 who came from the opposite direction driving the said bus in a rash and negligent manner, dashed against the deceased, who as a result of the said accident sustained injuries to which he succumbed.