BEENA Vs. RATENLAL

JUDGEMENT

(1.) The miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 16.05.2013 passed in claim case No.99/2012 by 6th Member Motor Accidents Claims Tribunal, Indore district Indore.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 26.04.2010 at 8.30 p.m. deceased Umesh alongwith his relatives while going from Gram Chandgarh to Indore on swift car, the offending vehicle bearing registration No.MP-13-KC-0315 and MP-13-AA- 5176 without indicating stood up in the mid way, as a result, the swift car met with an accident and the deceased (Umesh) had suffered grievous injuries on various parts of the body and he died on the spot.

(3.) Learned counsel appearing on behalf of the claimants submits that at the time of incident, the deceased was earning at least Rs.7,000/- per month being property broker. Because of the incident, he met untimely death. The family is reeling under most precarious financial constraints and also suffered the loss of love and affection of the deceased.