SMT. CHAMAN KANWAR Vs. ANAND SINGH

JUDGEMENT

(1.) The instant appeal under Section 173 of the Motor Vehicles Act, 1988 (in short 'the Act of 1988') for enhancement of compensation has been filed by the appellants - wife and five sons of the deceased Rai Singh, against the award dated 03.11.2000, passed by the learned Motor Accident Claims Tribunal, Udaipur (in short 'Tribunal') in MAC No.442/1995, whereby, the Tribunal has awarded a sum of Rs.56,000/-.

(2.) Brief facts of the case are that on 26.01.1995, deceased Rai Singh was travelling from Bhinder in the Jeep bearing registration No. RNY 2216, driven by the respondent No.1 Anand Singh, in a rash and negligent manner; near Railway Station, Kheroda, deceased Rai Singh fell off from the vehicle and was crushed by the rear wheels of the Jeep; the deceased suffered grevious injuries and after two days succumbed to the same on 28.01.1995 at Udaipur Hospital.

(3.) Claimants appellants herein had filed a claim petition and claimed an amount of Rs.5,52,000/- towards compensation.