SHRIMATI BHURI BAI Vs. NAND KISHORE SONI

JUDGEMENT

(1.) This appeal is preferred by the claimants being aggrieved by the award dated 24th February, 2005 passed by Seventh Additional Member Judge, Motor Accident Claims Tribunal, Gwalior in Claim Case No. 11/04 whereby the Claims Tribunal has dismissed the claim petition preferred by the appellants claimants praying for compensation for the death of Harnamsingh who died in a motor accident.

(2.) Brief facts of the case are that deceased Harnam singh, who was the husband of claimant No. 1 Shrimati Bhuribai and father of claimants 2 to 4 was working as conductor on a bus of M.P. Road Transport Corporation. According to the claimants, he was 42 years of age and was earning Rs. 6,000/- per month.

(3.) On 14th January, 2002 he was going on the bus of the Corporation from Gwalior to Jhansi in the capacity of conductor. Near Vicky factory on Jhansi Road. Gwalior, the bus was stopped by the inspecting team. Harnamsingh got down of the bus. At that time one jeep bearing registration No. MP 07 H/8081 which was driven rashly and negligently by Nandkishore, respondent No. 1 dashed Harnamsingh and ran over him. Deceased Harnamsingh died due to the injuries sustained by him in the said accident. Driver of the jeep ran the jeep towards Dabra after the accident.