(1.) THIS appeal has been preferred by the claimants for enhancement of compensation and for fastening the liability upon the insurer, calling in question the award dated 10. 1. 2005 passed by the additional Motor Accidents Claims Tribunal, sabalgarh, District Morena in Claim case No. 60 of 2004.
(2.) CLAIMANT are the widow, daughter, son and parents of deceased Parsadi, aged 23 years. Claimants submitted that Parsadi used to do business of wholesale and retail selling of vegetables. He used to purchase vegetables from Gwalior and used to sell in a market at Sabalgarh.
(3.) ON 11. 8. 2001 the deceased was carrying the vegetables in Matador No. MP 07-G 3827. The claimants submitted that matador was driven rashly and negligently which dashed with a truck due to which parsadi sustained injuries and succumbed to the injuries. Autopsy was performed. Report was lodged at the police station. The claimants submitted that the deceased used to earn Rs. 10,000 per month, hence compensation of Rs. 46,92,000 was claimed. Matador was driven by Roopsingh alias Amarsingh, owned by Vijay Kumar and insured with National Insurance Co. Ltd.