GENDABAI Vs. KESHU RAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award by the Motor Accidents Claims Tribunal, Mandsaur dated 29. 9. 1984 in Claim Case No. 57 of 1980, whereby he was pleased to dismiss the claim with costs.

(2.) THE facts of the case are that the husband of the appellant was hit by a tractor belonging to the respondent No. 1, No. MPU 7123 as also trolley No. MPU 7493 on 15. 5. 1980 while the deceased Babulal, aged 21 years was standing near a water reservoir near village Budha and he was crushed under the trolley. He sustained severe injuries and while being driven to the hospital died on the way. A criminal case was also registered. The deceased had a infant child aged above 1 year at the time of the accident, who was dependent on him.

(3.) THE appellant for herself and on behalf of her son laid a claim for compensation for an amount of Rs. 1,45,000/ -.