BANSI LAL Vs. MAHAVIR

JUDGEMENT

(1.) This appeal by the claimants is directed against the award dated 17.1.2008, passed by the learned Motor Accident Claims Tribunal, Kaithal (hereinafter referred to as "Tribunal") vide which claim petition filed by the appellants, was accepted and compensation to the tune of Rs. 4,42,000/- (Rupees four lac and forty two thousand only) along with interest @ 7.5 % per annum was awarded.

(2.) The claimants claimed compensation, on account of death of wife of claimant No. 1, and mother of the minor children claimants No. 2 & 3. The claim petition was filed with the pleadings, that deceased Saroj Bala and her minor daughter Anisha alias Ankita while going from village Kheri Sheru to Kaithal on motor cycle No. HR-0F/7093, which was being driven by the appellant husband, met with an accident with a bus bearing No. HRFAO 39-A/8462, driven by respondent No. 1 at a high speed in a rash and negligent manner. As a result of accident Smt. Saroj Bala received serious and grievous injuries on her head and other parts of the body, and expired on the spot. It was claimed by the claimants, that the deceased was doing tailoring business at home, and was earning a sum of Rs. 10,000/- (Rupees ten thousand only) per month, and the claimants were dependent on her.

(3.) The claim petition was contested.