JAMEEL HUSSEIN Vs. OM PRAKASH SINGH GURJAR

JUDGEMENT

(1.) SALEEM, a young man of 18 died in an accident. On 10. 6. 1990, he was travelling in a Tempo bearing No. MBH 6606. He was going towards Balmore; near Jadda Ka Pura, a truck bearing No. MBG 9315, hit this Tempo and he died. A claim petition was filed by the parents of the deceased. This was subject-matter of adjudication before the Motor Accidents Claims Tribunal (hereinafter referred to as 'the Tribunal' ). The Tribunal has come to the conclusion:

(2.) THE claimants have preferred this appeal. According to them, the compensation awarded is meagre. The New India Assurance Co. Ltd. filed cross-objections. According to them, the claimants are not entitled to a sum of Rs. 25,000/- for mental pain and agony.

(3.) THE question as to whether the accident took place or not and as to whether the offending truck driver was driving rashly and negligently is a matter on which nothing much has been said by the insurance company and as noticed above, the only serious argument is with regard to the quantum of compensation.