SARLA DEVI Vs. ASHOK KUMAR SHARMA

JUDGEMENT

(1.) The claimant is widow of Vijay Bahadur who on the date of accident, i.e., on 17,2.1984 was of 51 years of age. He was a medical doctor by profession and was having a degree of MBBS. At the time of accident he was holding the post of Senior Administrator in the Government Hospital of S.M.S. at Jaipur.

(2.) Claim application was filed by the widow and the parents. The deceased doctor had died when he was hit by a Matador driven by one Ashok Kumar, respondent No. 1, bearing No. RNB 342 coming from Jaipur towards Sanganer. The Tribunal had found the driver of the Matador to be rash and negligent. The deceased was crushed under the wheels. The Luna on which the deceased was riding was damaged. The learned Tribunal had awarded an amount of Rs. 92,000 only.

(3.) The appellant has also filed a separate claim application. Both the claim applications were tagged together. However, the appeal has been filed only by the widow. The parents have been made party as respondents.