RAM SURAT PANDEY Vs. INDU DEVI

JUDGEMENT

(1.) THIS appeal has been preferred by the above named claimants -appellants against the judgment and award passed by the then Additional Judicial Commissioner -cum -Motor Vehicle Accident Claims Tribunal, Ranchi in Misc. (Judicial) case no. 160 of 1982.

(2.) THE claimants are the parents of the deceased Shyam Sunder Pandey. The accident occurred on 17.4.1982, at about 10.30 a.m. On that date at the relevant time, the boy was returning home from his school on the bicycle. When the deceased reached near Piska More, a bus bearing no. B.H.V. 8174 belonging to the respondent -Opposite party came from the opposite direction and it was being driven in rash and negligent way as a result of which it dashed the cyclist and the deceased was thrown on the road. The cycle was also totally crushed, but the driver of the bus did not stop the vehicle and fled away. The boy Shyam Sunder Pandey received serious injuries. He was removed to R.M.C.H. where he died subsequently.

(3.) AT the relevant time, he was reading in Class IX of Government Zila School, Ranchi. According to the certificate produced, he was a brilliant student and the claimants had bright hopes from him. He was the eldest son of the claimants. The claimants have suffered mental pain, shock and agony and, as such, claim has been preferred for compensation of rupees one lac besides a sum of rupees five hundred as a price of the cycle.