PANGLA @ RAMCHANDRA Vs. DARIYANAMAL

JUDGEMENT

(1.) This miscellaneous appeal by the claimants for enhancement of compensation under sec. 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dtd. 28/08/2014 passed in claim case No.49 of 2012 by Addl. Motor Accidents Claims Tribunal, District Jhabua.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 29/01/2012 deceased Mitudibai with her children and mother-in-law were going to home from Jhabua. At that time, offending black Scorpio bearing registration No.MP-09-BC1911 driven by respondent No.1 rashly and negligently, dashed her from behind, as a result, she suffered multiple injuries and died during treatment.

(3.) Claimants claim that at the time of incident, the deceased Mitudibai has earning more than Rs.4000.00 per month by doing labour.