SUSHILABAI AND OTHERS Vs. SUMIT KUMAR AND OTHERS

JUDGEMENT

(1.) The miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 10.02.2012 passed in claim case No.101/2011 by Additional Motor Accidents Claims Tribunal, Manawar district Dhar.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 12.05.2011 deceased Krishn @ Krishna while going from Dharampuri to Manawar by his motorcycle, reached near Kalyanpura School, the offending vehicle bearing registration No.MP09-G-1918 rashly and negligently driven by the respondent No.1 dashed as a result, the deceased (Krishna) 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.3000/- per month being agriculturist. 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.