PHOOL DEVI Vs. KOJA RAM ALIAS MANGU RAM

JUDGEMENT

(1.) The claimants are in appeal. They want further enhancement of compensation as awarded by Motor Accident Claims Tribunal vide order dated January 19, 1998.

(2.) An accident took place on July 20, 1997, wherein Lala Ram, who was driving the truck, died, when a bus bearing No. GJ-IV-2110, being driven by Koja Ram dashed against the truck Lala Ram was 32 years of age at the time of the accident.

(3.) The claimants, who are the widow, minor children and mother of the deceased Lala Ram, filed a claim petition. In the claim petition, it was claimed that the accident in question had been caused on account of rash and negligent driving of Koja Ram. It was further claimed by the claimants that at the time of accident, Lala Ram was having monthly income of Rs. 4,000/-.