RAMABAI AND OTHERS Vs. KAMLESH AND OTHERS

JUDGEMENT

(1.) The miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 25.01.2016 passed in claim case No.114/2010 by 1st Additional Motor Accidents Claims Tribunal Mandleshwar, West Nimar.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 31.10.2006 deceased Pappu Verma while going from Nagva to his village Nayanagar, Pipalgone on his right right side, reached near field of Amarsingh Patel, Village Pipalgone-Bhatyadh Road, the offending vehicle bearing registration No.MP10-M-4124 rashly and negligently driven by the respondent No.1 as a result, the deceased (Pappu Verma) 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.3,800/- per month in the vocation of Mason. 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.