MEETHA LAL Vs. GOBHA RAM

JUDGEMENT

(1.) The appellants are not satisfied with the quantum of compensation decided by the Motor Accident Claims Tribunal No. 3, Jaipur District, Jaipur on 11/8/2005, hence these appeals under Sec. 173 of the Motor Vehicles Act, 1988.

(2.) The appellant-Meetha Lal had brought Claim Case No. 164/1996 corresponding to Claim Case No. 207/2004 and appellant-Mahesh had brought Claim Case No. 163/1996 corresponding to Claim Case No. 208/2004. Both the claim petitions were decided by the impugned judgment and award dtd. 11/8/2005, which is under challenge in both these appeals. Hence, both these appeals were heard together.

(3.) The brief facts of the case are that on 28/2/1996, both the appellants were going on a motorcycle to Niwai from Jaipur. As soon as they reached near Rampura, a Truck bearing registration No. RRB-5736 rashly and negligently came and dashed against the motorcycle causing serious injuries to the appellants. For the accident aforesaid, FIR No. 33/1996 was registered with Police Station Chaksu, District Jaipur. After investigation of the case, police submitted challan with finding that the driver of the offending truck was responsible for the accident.