BIMLA Vs. PARTAP SINGH

JUDGEMENT

(1.) The claimant Bimlamother of deceasedSuresh Ku mar has filed the present appeal seeking enhancement of the compensation awarded by learned Motor Accident Claims Tribunal, Rohtak (for short 'the Tribunal') vide award dated 10.11.2005 passed in MACT Petition No.36 of 2003 titled as Bimla Vs. Partap Singh and others on account of death of Suresh Kumar due to injuries suffered in a motor vehicle accident which took place on 13.04.2003.

(2.) The claimant filed the abovesaid claim petitio n under Section 163A of the Motor Vehicles Act, 1988 (for short 'the M.V. Act') on the averments that on 13.04.2003 the deceased was driving Jeep bearing registration No.HR153097. When he reached near village Sisar Khas, the rear tyre of the Jeep bursted and the Jeep fell into the pits due to which deceasedSuresh Kumar received mu ltiple injuries. He was taken to the PGI, Rohtak where he succumbed to his injuries on 14.04.2013. DDR No.22 dated 27.04.2003 was registered at Police Station Meham, District Rohtak regarding the accident.

(3.) While pleading that deceasedSuresh Kumar was a ged about 24 years and earning Rs.2,500/ per month by working as a driver and claiming herself to be dependent and legal representative of the deceased, the claimant prayed for award of compensation of Rs.5,00,000/ with costs and interest at the rate o f 18% per annum against respondents No.1 to 3 jointly and severally.