UMA DEVI Vs. SURINDER SINGH

JUDGEMENT

(1.) UMA Devi -widow, Marry and Dhannun minor daughters and Magesn and Nag Raj minor sons of deceased -Pheru Mal, a junk dealer, aged about 30 years, stated to be earning Rs. 3,000/ - per month, brought MACT Case No. RT 36 of 1994 before the learned Motor Accident Claims Tribunal, Roper (for short 'the Tribunal') for claiming compensation alleging that Pheru Mal (hereinafter referred to as 'deceased') died on 15.01.1994 on account of rash and negligent driving of Yamha motorcycle bearing registration No. CH -01E -1183 by respondent No. 1 Surinder Singh as he smashed his motorcycle into the scooter bearing registration No. PB -12 -5931, which was being driven by G. Murg Sen. The deceased, according to the case of the appellants, was riding pillion of the aforesaid scooter and is stated to have died instantaneously.

(2.) IN the written statements filed on behalf of the respondents averments of the claimants were denied.

(3.) WHETHER the petitioners are entitled to claim compensation? If so, how much and from which of the respondents? OPP