VINITA Vs. RAM

JUDGEMENT

(1.) This misc. appeal has been filed by the appellant against the order dated 20.9.1996 by Judge, Motor Accidents Claims Tribunal, Jaipur City, Jaipur, whereby the compensation of only Rs. 5,25,700 was awarded in M.A.C.T. Case No. 821 of 1992.

(2.) The facts of the case are that the claim application was filed by the widow, minor children and father of the deceased Girdhari Lai for the compensation because of the death of the deceased Girdhari Lai in accident on 2.11.1992 when he was hit from behind by DCM Toyota RJ 14-G 2000. Girdhari Lai was seriously injured. He was removed to SMS Hospital where he died. The claim application was filed claiming Rs. 36,50,000 as compensation.

(3.) After framing the required issues the Tribunal had given the finding that the accident was caused because of negligent driving of the offending vehicle. However, the Tribunal has awarded the compensation only of Rs. 5,25,700. Being aggrieved the claimants have filed the appeal for enhancement of the compensation.