RAM BAI Vs. SANTOSH KUMAR PANDEY

JUDGEMENT

(1.) THIS appeal has been preferred by claimant for enhancement of compensation. The claims Tribunal on account of death of husband of the appellant has awarded compensation of Rs. 50,000 along with interest at the rate of 6 per cent per annum from the date of filing of the claim petition till realisation.

(2.) THE claimant Ram Bai filed a claim petition on account of death of her husband ram Prasad. He was going on cycle to village Rajnagar, from the opposite side a motor cycle No. MP 16-B 5986 driven by Santosh Kumar Pandey in a rash and negligent manner came and dashed the cycle, due to that Ram Prasad sustained injuries on various parts of body. Report of accident was lodged at P. S. Khajuraho. Ram Prasad was taken to the hospital at rajnagar from where he was referred to chhatarpur as condition did not improve. Thereafter, he was referred to Gwalior where he was treated for 2 days in Neuron surgery Hospital, Gwalior before he succumbed to injuries. Police has registered the offence against driver. Compensation of Rs. 7,23,700 was claimed. It was submitted that deceased used to earn a sum of rs. 4,000 p. m.

(3.) THE parents of the deceased were added as non-applicant Nos. 2 and 3 as they were residing separately. Vehicle was owned by Arvind Singh Yadav and insured with New India Assurance Co. Ltd.