LURA KUMBHAR Vs. MALIK RAM VIG

JUDGEMENT

(1.) WIDOW and son of the victim in an accident are the appellants under Section 110 -D of the Motor Vehicles Act, 1939 ('the Act' in short).

(2.) ON 21 -5 -1979. Mutu Kumbhar, aged about 44 years succumbed to the injuries sustained on account of sudden fall from the moving truck bearing registration No ORS 4325. He was engaged in the truck as a daily labourer. The appllants filed an application under Section 110 -A of the Act claiming Rs. 50,000/ - as compensation towards the loss of dependency.

(3.) THE Tribunal, on consideration of the nature of accident as described by another occupant of the truck and an eye witness to the occurrence, came to the conclusion that the accident was the outcome of negligent driving. This finding has not been seriously assailed before me and is accordingly confirmed.