PATASI DEVI Vs. RAMESHWAR LAL

JUDGEMENT

(1.) The present appeal for enhancement of compensation has been preferred by the appellants-claimants against the judgment and award dated 25.11.2011 passed by the Motor Accident Claims Tribunal, Deedwana, District Nagour in Claim Case No. 06/2010 whereby an amount of Rs. 5,54,000/- along with interest @ 9% per annum was awarded to the appellants-claimants on account of death of Sukha Ram in the accident, which occurred on 27.11.2009.

(2.) A claim petition was filed by the appellants-claimants before the Tribunal stating that on 27.11.2009, when Sukha Ram was coming from Kuchaman to Ladaria in his tractor bearing Registration No. RJ-21-2R-4595, driver of jeep bearing Registration No. RJ-14-1C-0131 driving it rashly and negligently hit the trolley of the tractor from behind, due to which, the tractor turned down and Sukharam sustained grievous injuries. He was taken to the Government Hospital at Molasar from where he was referred to Kuchaman and then, further referred from Kuchaman to Ajmer, where he died while undergoing treatment. In these circumstances, the appellants-claimants claimed the compensation under various heads on account of death of Sukha Ram.

(3.) The Tribunal after framing the issues, evaluating the evidence and hearing the arguments of the parties, passed the judgment and award dated 25.11.2011 vide which an amount of Rs. 5,54,000/- was awarded as compensation under various heads in favour of the appellants-claimants.