VELJI Vs. RAMESH BHATI

JUDGEMENT

(1.) The instant misc. appeal has been preferred by the appellants-claimants being aggrieved of the judgment dtd. 21/5/2019 passed by the Judge, Motor Accident Claims Tribunal, Dungarpur in M. A. C. P. Case No.196/2018, thereby the claim petition filed by the appellants claiming compensation for the death of one, Lal Ji, was partly allowed and a sum of Rs.2,28,300.00 was awarded as compensation to the claimantsappellants.

(2.) The appellants herein are the legal representatives & dependents of late Shri Lalji. The deceased was roaming near Badikata Bus stand on 11/4/2016 and at about 6.00 PM, the driver/owner of the motor cycle bearing No.RJ-12-SZ-8224 (hereinafter referred to as the offending vehicle), namely Ramesh Bhati drove the motorcycle rashly and negligently, resulting into an accident, in which Lalji suffered number of injuries and thereafter, expired.

(3.) It was claimed in the claim petition that at the time of accident, the deceased was 58 years' old and was a skilled labourer earning a sum of Rs.23,000.00 per month. Claiming a total sum of Rs.52,30,000.00, the claim petition was preferred by the appellants-claimants.