REKHA DEVI Vs. SHYAM SUNDER SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been preferred, under Sec. 173 of the Motor Vehicles Act, 1988, against the judgment dtd. 18/5/2009 and award dtd. 2/6/2009, passed by the learned 1 st Additional District Judge-cum-Motor Vehicles Accident Claim Tribunal, Munger in Claim Case No.71 of 2002.

(3.) The wife and children of Late Ram Karan Bhagat filed Claim Case No.71 of 2002, claiming compensation of Rs.3,60,000.00 (Rupees Three Lacs and Sixty Thousand) for death of Ram Karan Bhagat in a motor vehicle accident. The accident was allegedly caused by a truck bearing Registration No.HR-38f- 3707 on 3/4/2002 at 11.30 P.M. at N.H.31 near Begusarai Jail.