MAMTA Vs. VEDPRAKASH SHARMA

JUDGEMENT

(1.) Heard.

(2.) The appellant has filed this appeal against the award dated 4.12.2002 passed in Claim Case No. 12 of 2002 for enhancement of compensation.

(3.) On 18.12.2001, deceased Pawan had been going from Porsa to Ambah. He was driving a jeep bearing registration No. MP 06-B 1226. Near the village Saddupura at Police Station, Ambah, jeep was dashed by a truck bearing registration No. MP 06- 6682. In the aforesaid accident, deceased Pawan died on the spot. The report of the accident was lodged at the Police Station, Ambah and the police registered an offence against the driver of the offending truck vide Crime No. 542 of 2001 and filed a criminal case against the driver of the aforesaid truck. Thereafter, the claimants who are wife and mother of the deceased filed claim application under section 166 of the Motor Vehicles Act, 1988 before the Claims Tribunal claiming total compensation of Rs. 55,07,000.