SONA DEVI Vs. NAND LAL MEENA

JUDGEMENT

(1.) This appeal has been filed by the claimants appellants against the judgment and award dated 24.09.2013 passed by the Motor Accident Claims Tribunal, Jaipur Metropolitan, Jaipur (hereinafter referred to as 'the Tribunal') in claim case number 311/2011, whereby the learned Tribunal has partly allowed the claim petition filed by the claimants and awarded a sum of Rs. 14,23,907/- as compensation in their favour.

(2.) Facts of the case are that on date 02.05.2011, deceased Nathulal alongwith Shree Narayan was going on Motorcycle to his village from Jaipur. When they reached at some distance from Dudli Mode, a Pickup Number RJ14 1G 9863 being driven by its driver rashly and negligently, came there and hit the motor cycle, as a result of which Nathu Lal sustained injuries. He was taken to the hospital, but died later due to the injuries sustained.

(3.) A claim petition was filed by the claimants appellants claiming compensation on account of death of Nathu Lal. Written statement was filed. Issues were framed and after hearing the parties, the Tribunal vide its impugned judgment and award dated 24.9.2013 awarded a sum of Rs. 14,23,907/- as compensation in favour of the claimants. Being aggrieved, the present appeal has been filed by the claimants appellants.