RINKU AND OTHERS Vs. RAVI AND OTHERS

JUDGEMENT

(1.) This miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 30.6.2016 passed in claim case No.124/2015 by Member Motor Accidents Claims Tribunal, Barwani.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 24.9.2015 deceased Ghanshyam @ Shyam alongwith his friend Sagar @ Santosh Khande going towards Dhamnod, the truck bearing registration No.46-MJ-2326 driven by respondent No.2 negligently and rashly dashed the motorcycle from back side as a result, the deceased (Ghanshyam) had suffered grievous injuries on various parts of the body. During the course of treatment, he died at District Hospital, Barwani.

(3.) Learned counsel appearing on behalf of the claimants submits that at the time of incident, the deceased was earning at least Rs.5,000/- per month being Driver and other works. 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.