RASAAL KANWAR Vs. DEVENDRA SINGH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) The present appeal has been preferred against the judgment and award dated 21.08.2006 passed by Additional District and Sessions Judge (Fast Track No.4) M.A.C.T. Cases, Jodhpur in MAC Case No.218/2005 whereby the learned Tribunal awarded a sum of Rs.2,21,500/- as compensation to the appellants with an interest @ 7.5% p.a. on account of death of Rajendra Singh @ Raju Singh who died in the accident which occurred on 07.08.2004.

(3.) Brief facts of the case are that on 07.08.2004, Rajendra Singh @ Raju Singh and Devi Singh while going to Osian from Jodhpur on a Hero Honda Motorcycle bearing Registration No.RJ-07-5M0339 met with an accident caused by a Jeep bearing Registration No.RJ-19-lC-4508. Rajendra Singh @ Raju Singh was a pillion rider. In the accident, he died and in the circumstances, a claim petition was preferred. Learned Tribunal after framing the issues, evaluating the evidence available on record, hearing learned counsel for the parties allowed the claim petition of the appellants vide its judgment and award dated 21.08.2006 and awarded a sum of Rs.2,21,500/- as compensation to the appellants.