GEETA DEVI Vs. DEV KARAN

JUDGEMENT

(1.) The instant misc. appeal has been preferred by the appellants-claimants being aggrieved of the judgment and award dtd. 6/11/2017 passed by the learned Judge, Motor Accident Claims Tribunal, Merta (hereinafter referred to as the "learned Tribunal" for Short) in M. A. C. T. Case No.74/2017, whereby the learned Tribunal has partly allowed the claim petition and awarded the amount of compensation to the tune of Rs.9,96,008.00 to the appellants-claimants for the death of deceased Ramniwas.

(2.) The appellants herein are the legal representatives and dependents of late Ramniwas. The facts stated in the claim petition are like that on 22/1/2017, when the deceased Ramniwas alongwith his brother were going to their village Genau from Village Ratau to their Hotel Krishna on a motorcycle bearing No. RJ-37-SN-2040, then a truck bearing No. RJ-19-GC-0183 (hereinafter referred to as an "offending vehicle" for short), which was driven by the respondent No. 1 (driver) rashly and negligently, hit the motorcycle, resulting into grievous injuries not only to Ramniwas, but also, Om Prakash and ultimately, Ramniwas succumbed death.

(3.) In the claim petition, the claimants-appellants claimed that the deceased was of the age of 26 years.. young and was doing the Hotel business and was earning a sum of Rs.20,000.00 per month. Claiming a total sum of Rs.1,30,87,000.00 the claim petition has been preferred by the claimants.