HARI SINGH Vs. LALIT KUMAR

JUDGEMENT

(1.) The present civil misc. appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the appellants-claimants aggrieved with the judgment and award dtd. 26/4/2012 passed by the Court of Motor Accident Claims Tribunal, Jaipur District Jaipur (for short 'the Tribunal') in Motor Accident Claim Case No. 87/12 (816/2005), whereby an amount of Rs.3,72,700.00 has been awarded by way of compensation on account of death of Anurag Meena in an accident occurred on 8/6/2004.

(2.) The Tribunal after framing the issues, evaluating the evidence available on record and hearing counsel for the parties, decided the claim petition of the appellants-claimants awarding compensation to the tune of Rs.3,72,700.00 under various heads in favour of the appellants-claimants.

(3.) The issue involved in this appeal is that- 'Whether a Bachelor aged 22 years, studying in 3rd year, Bachelor of Engineering would be treated as skilled labour/daily wager?'