KALYAN SINGH Vs. MOHD. RAIB

JUDGEMENT

(1.) The present appeal has been filed by the appellants-claimants to assail the judgment of dismissal of the claim petition, filed to seek compensation, on account of death of Lalita Devi, in a motor vehicular accident, which took place on 7/5/2014.

(2.) In the claim petition, it was averred by the appellants-claimants that on 7/5/2014, Lalita Devi was going on her bicycle from Sector 56 to Sec. 38, Chandigarh. Further, it was averred that the accident in question was caused by Mohd. Raib-respondent No.1, while driving the scooter bearing registration No.CH-01Y-9267, in a rash and negligent manner and the same resulted into death of Lalita Devi. However, respondent No.1- Mohd. Raib, in connivance with the local police, got lodged FIR against some unknown vehicle, by giving incomplete registration of the car involved in the accident as 'CH0-4821'. Respondent No.1, while hatching a conspiracy with the local police, has projected a false story, just to save his skin. Appellant-claimant No.1 had also approached Senior Superintendent of Police, Chandigarh, vide reference No.PW201409869 dtd. 4/8/2014, but the police did not take any action, which shows the connivance of local police with respondent No.1.

(3.) Besides the aforesaid, it was also averred that deceased Lalita Devi was 48 years old, at the time of death and she was a housewife. The claimants are husband and children of the deceased. As such, they had sought compensation to the extent of Rs.30.00 lakh, on account of death of Lalita Devi.