BUTTAN BAI Vs. RAMLAL KEVAT

JUDGEMENT

(1.) The appellants have preferred these miscellaneous appeals under Section 173 of the Motor Vehicles Act, 1988 against the common award dated 22.10.97 passed by IInd Additional Motor Accident Claims Tribunal, Shahdol in Claim Cases No.7/90 and 5/95, therefore, this order shall dispose of both the miscellaneous appeals.

(2.) Both the claimants filed their claim petitions on the grounds that on 18.4.1989, Shyamlal and Mohammad Ishaque Khan were returning from the market on truck No.CPA-8213, which was being driven by Ramlal Kevat rashly and negligently. Several other persons were also sitting in the truck. The said truck met with an accident in village Barel, as a result of which Shyamlal died and Mohammad Ishaque Khan sustained injuries.

(3.) It has been further stated that Mohammad Ishaque Khan could not do his business whereas, he used to provide Rs.2500/-per month to his family. He also spent Rs.4500/-on his treatment. He claimed Rs.1,75,000/-compensation on various grounds.