CHAMELI DEVI Vs. MUKESH ALIAS KALU

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) This appeal is preferred against the award dated 20.2.1998 passed by Motor Accident Claims Tribunal (Tribunal for short), Rewari, whereby the claim petition filed by the appellants was dismissed.

(3.) The case of the appellants was that Kartar Singh, husband of appellant No.1 and father of other appellants, died in a road accident, which took place on 26.3.1994. On the said date, at about 8.30 p.m., the deceased was returning to his village from Rewari in a tractor bearing No.HR-36-2878, which was being driven by respondent No.1 in a rash and negligent manner. Kartar Singh fell down and was crushed under the wheel of trolley of the tractor. The vehicle was owned by respondent No.2 and was insured with respondent No.3. Compensation to the tune of Rs.10 lacs was claimed.