MURLIDHAR & ORS Vs. MADAN LAL & ANR

JUDGEMENT

(1.) Dissatisfied with the amount of Rs.2,53,000/-, decreed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur (here-in-after to be referred in short as the 'Tribunal'), in favour of the appellants-claimants, the appellants have beseeched by way of the instant appeal to enhance the quantum of compensation only on one ground that despite there being five dependent family members, the learned Tribunal reduced only 1/3 amount from the deceased's income towards his personal and living expenses.

(2.) Heard the learned counsel for the parties and carefully perused the relevant material on record including the impugned award.

(3.) Background facts of the case, succinctly stated are that on 28th September, 2006, at about 7:30 pm, the deceased Rudi Devi was going on foot to the way side of road for daily work. No sooner did she reach in front of the school, one motor-cycle bearing Registration No. RJ-14-SM-7737, being driven by its rider rashly and negligently, suddenly emerged and hit her, as a result of which she fell on the ground and became unconscious and later on she died on the way to Hospital. The claimants filed the claim petition before the Tribunal and the Tribunal, after completion of the trial of the claim petition decreed an amount of Rs. 2,53,000/- as indicated here-in-above.