JAGRATI Vs. MALKET SINGH

JUDGEMENT

(1.) The present appeal for enhancement of compensation has been preferred by the appellants-claimants against the judgment and award dated 18.02.2002 passed by the Motor Accident Claims Tribunal, Sirohi in Claim Case No. 610/2001 (120/1994) whereby an amount of Rs. 2,81,800/- along with interest @ 9% per annum was awarded to the appellants-claimants on account of death of the deceased Harmat Singh alias Himmat Singh in the accident, which occurred on 14.05.1994.A claim petition was filed by the appellants-claimants before the Tribunal stating that on 14.05.1994, Harmat Singh alias Himmat Singh along with others was coming in Maruti car bearing Registration No. GJ-1-7983. When they reached at Udwariya Highway Road, the non-claimant No. 1, the driver of truck bearing Registration No. PB-08-A-6257 driving it rashly and negligently hit the Maruti car, due to which Bhanwar Singh, Vikram Singh, Bhikh Singh alias Dilip Singh, Jitendra Singh and Harmat Singh alias Himmat Singh died. In these circumstances, the appellants-claimants claimed the compensation under various heads on account of death of the deceased Harmat Singh alias Himmat Singh in the said accident.

(2.) The Tribunal after framing the issues, evaluating the evidence and hearing the arguments of the parties, passed the judgment and award dated 18.02.2002 vide which an amount of Rs. 2,81,800/- was awarded as compensation under various heads in favour of the appellants-claimants.

(3.) Heard learned counsel for the parties.