RAGHU DEVI Vs. DEWAN CHAND (DECEASED) & OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award dated 29.8.2007, made by the Motor Accident Claims Tribunal, (III), Shimla, H.P. in MACT No. 67-S/2 of 2005/2004 titled Smt. Raghu Devi Vs. Dewan Chand and others , whereby compensation to the tune of Rs. 2,10,000.00 with 7.5% interest was awarded in favour of the claimant and insurer came to be saddled with the liability, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) Claimant Raghu Devi, mother has lost her son, namely Sanjeev, who was 21 years of age at the time of accident, which was caused by Gobind Singh, who had driven the vehicle bearing Registration No. HP-06-2689 rashly and negligently on 14.9.2003 at Murthal (Haryana).

(3.) Mother of the deceased filed claim petition for the grant of compensation, as per the break-ups given in the claim petition.