SHAMIMA KHATOON Vs. ANJANI KUMAR SINGH

JUDGEMENT

(1.) APPELLANT Shamima Khatoon and others being aggrieved and dissatisfied with the judgment dated 23.2.2000 passed by Shri Devendra Kumar Lal, 2nd Addl. District Judge -cum -Motor Vehicles Accident Claim Tribunal, Nawadah, and award signed on 26.4.2000 in Claim Case No. 25 of 1998/20/1999, (Shamima Khatoon & Others vs. Anjani Kumar Singh & Others) have preferred this Misc. Appeal for setting aside the same and enhancement of quantum of the award.

(2.) HEARD learned counsel of both the sides. The learned Tribunal had decided the claim application filed by the aforesaid appellants in respect of death of Md. Nooruddin of village Sheikhpura, P.S. Narhat, District -Nawadah, who was husband of Appellant No. 1 aged about 40 years and by profession driver of Trekker No. BR -27 - 3786. He died on 10.12.1997 at about 10 A.M. due to collision with a Maruti Nandan Bus bearing registration No. BR -2A -7305 which was being driven rashly and negligently by the driver of the Bus and it dashed the trekker near the Irrigation Office, Nawadah which was coming from Hasua.

(3.) THE trekker driver died in the aforesaid accident. As per contention, he was paid Rs. 3,000/ - (Three thousand) per month by way of salary and Rs. 50/ - (Fifty) per day as his meal charge. A Claim Petition was filed for compensation of Rs. 2,50,000/ - (Rupees two lacs fifty thousand only).