TEJ KUMARI Vs. HAKIM SINGH

JUDGEMENT

(1.) The claimantsappellants feeling aggrieved by the award given by the Motor Accidents Claims Tribunal in the proceedings under section 166 of the Motor Vehicles Act have come up in appeal seeking redress to this court praying for the enhancement of the amount of compensation awarded by the Tribunal.

(2.) We have heard the learned counsel for the appellants as well as the learned counsel representing the respondents including the insurer and have carefully perused the record.

(3.) The facts in brief shorn of details and necessary for the disposal of this appeal lie in a narrow compass: Radheshyam Rathore, who was holding the post of Assistant Director, Agriculture, travelling from Ghatigaon to Gwalior in a motor vehicle Gypsy registration No. MP-07-A 6996 met with an accident caused by bus No. CIW 7262, which was travelling towards Ghatigaon and received the fatal injuries which ultimately resulted in his death on 21.12.1991.