BABITA & OTHERS Vs. JUBAIR & OTHERS

JUDGEMENT

(1.) This miscellaneous appeal by the claimants for enhancement of compensation under Section 173 (1) of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 21.11.2013 passed in Claim Case No.291/2013 by XVI Motor Accidents Claims Tribunal, Indore.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 10.07.2011 at about 4:45 am, Satyendrasingh (deceased) along with Vicky Singh were going in a Tempo trax bearing Registration No.MP-09-B.C.3055 from Indorama to Depalpur. When they reached near Pithampur the offending truck bearing registration No.MP-09-HG-3344 coming from opposite direction driven by rashly and negligently, dashed the tempo trax, due to which, Satyendrasingh sustained multiple injuries and died.

(3.) Claimants claim that at the time of incident, the deceased Satyendra Singh was aged about 42 years and was in a service of private company. He was earning about Rs.12,877/- per month.