KAILA DEVI Vs. KISHAN LAL MEENA

JUDGEMENT

(1.) THE appellants are the claimants legal representatives of the deceased Mohan Lai who had filed the claim application before the Motor Accident Claims Tribunal, Jaipur claiming compensation.

(2.) THE deceased had met with an accident on 4.12.1982 when the Matador No. RNB 2115 had hit him. The deceased was 30 years of age and was employed as Chowkidar in the Central Excise Department. At the time of death he was getting Rs. 550/ - p.m. as salary which was likely to be raised because of the report of the Pay Commission. He had claimed an amount of Rs. 1,54,000/ -. The relevant issues in regard to accident, manner of accident and compensation were framed.

(3.) THE claimants are aggrieved against the order and had prayed : (1) that the compensation is too inadequate and is not in accordance with law and it should be enhanced; (2) that because of third party accident the Insurance Company was liable to pay whole of the amount.