SHIV SINGH Vs. BALVIR SINGH

JUDGEMENT

(1.) Heard.

(2.) The appeal has been filed by the appellants against the award dated 25th July, 2007, passed in Claim Case No. 193/2006, for enhancement of compensation.

(3.) On 22nd February, 2006, deceased Ashok Singh had been working as cleaner in the truck. The truck was going from Sendhwa to Nasik. At village Jamli, due to rash and negligent driving of the driver of the truck bearing registration No. R.J.14/ G-4375, it became turtle. In the aforesaid accident deceased died on the spot. Report of the accident was lodged at the police station Sendhwa and police registered an offence under Section 304-A of IPC against the driver of the aforesaid truck vide crime No.39/06. Subsequently, the claimants filed claim application under Section 166 of the Motor Vehicles Act before the Claims Tribunal claiming total compensation of Rs. 30,15,000.00.