ANJALI @ ANJU AND OTHERS Vs. BHURA AND OTHERS

JUDGEMENT

(1.) The miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 01.08.2016 passed in claim case No.23/2015 by 1st Additional Motor Accidents Claims Tribunal, West Nimar, district Mandleshwar.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 19.06.2014 deceased-Sunil along with his wife going on his motorcycle to Pipalgaon reached in front of Telyav Punarvas, Pipalgaon road at 10.50 in the night, the offending tractor trolley bearing registration No.MP-10-AA-2758 and MP-10-AA-0247 rashly and negligently dashed the deceased, as a result, the deceased (Sunil) had suffered grievous injuries on various parts of the body. During the course of treatment, he died.

(3.) Learned counsel appearing on behalf of the claimants submits that at the time of incident, the deceased was earning at least Rs. 36,529/- per month being an Assistant Government Teacher. 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.