KARURAM Vs. OMPRAKASH

JUDGEMENT

(1.) This appeal under S.110-D of the Motor Vehicles Act 1939 (for short 'the Act') is directed against the award dt. 30-7-83 made by the Member, Motor Accidents Claims Tribunal, Mandsaur (for short 'the Tribunal') in Claim Case No. 22 of 1979.

(2.) The appellant Karuram who is the husband of the victim Nandibai and their three sons, one of them Parasram then a minor aged 12 years filed a claim petitioner on 2-7-79 against the driver, the owner and the insurer of the vehicle claiming Rs. 51,500/- as compensation alleging that the accident was occasioned due to the negligence of the driver of the truck and that Nandibai and the young one of a buffalo died as a result thereof.

(3.) The respondents contested the claim. According to the driver, the accident was occasioned by a police jeep and he has been falsely involved. The quantum of compensation was also assailed.