KIRANBAI Vs. UNITED INDIA INSURANCE CO

JUDGEMENT

(1.) The miscellaneous appeal under section 173 of the Motor Vehicles Act, 1988 has been filed challenging the impugned award dated 09.05.2014 passed in claim case No.01/2013 by 6 th Motor Accidents Claims Tribunal, District Indore.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: on 21.10.2013 deceased Kailash while going from Anjad to Rajpur by his motorcycle, reached near Bilva Fate, the offending Truck bearing registration No.CIO-8786 rashly and negligently driven by the respondent No.1 and dashed him, as a result, the deceased (Kailash) had suffered grievous injuries on various parts of the body and died during treatment.

(3.) Learned counsel appearing on behalf of the claimants submits that at the time of incident, the deceased was earning at least Rs.3,13,232/- per annum by doing job as lineman in MPEB. 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.