INDRA DEVI Vs. SATVEER SINGH

JUDGEMENT

(1.) This appeal is for enhancement of compensation awarded by the Motor Accident Claims Tribunal (Fast Track) Kotputali, District Jaipur in MAC No.1103/2005(489/04) by judgment and award dtd. 31/5/2007 passed by the Motor Accident Claims Tribunal (Fast Tract) Kotputali, District Jaipur.

(2.) The learned Tribunal allowed Rs.8,74,000.00 along with 6% interest from the date of application against claim of Rs.96,90,000.00made in the claim petition.

(3.) Deceased Mahaveer Prasad was a Constable in Jaipur Police. On 14/2/2004 along with other Constables including AW/2-Kallu Ram, Mahaveer Prasad was also engaged in checking of Vehicle. A rash and negligent Truck bearing registration No. RJ-02G-2649 dashed and dragged 50 to 60 feet to Mahaveer Prasad as a result whereof Mahaveer Prasad dead at the spot.