KISHORI Vs. GULABKHAN

JUDGEMENT

(1.) THIS is an appeal filed by the owner of the truck bearing registration No. MTS 6911 directed against the award dated 5.10.1983 passed by the Motor Accidents Claims Tribunal, West Nimar, Mandleshar, in Motor Accident Claim Case No. 26 of 1982, whereby the learned Tribunal has awarded compensation of Rs. 36,000/ - together with interest at the rate of 12 per cent per annum in favour of the claimant -Respondents Gulabkhan and Shakuranbi in respect of the death of their son Raiskhan aged about 22 years, who died as a result of the accident caused due to rash and negligent driving of the said truck by its driver Saleem.

(2.) THE facts giving rise to this appeal, briefly stated; are as follows:

(3.) NO other point has been argued.