JAL SINGH Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The instant appeal under Sec. 173 of the Motor Vehicles Act, 1988 (afterwards referred as 'Act of 1988') has been filed by the appellants-claimants against the judgment and award dtd. 26/2/2019 passed by the Motor Accident Claims Tribunal, Bharatpur (afterwards referred as 'Tribunal') in MAC Case No.81/2000, whereby, the learned Tribunal has awarded a sum of Rs.2,36,000.00 as compensation alongwith interest @ 6% per annum from the date of filing claim petition i.e. 9/8/2000.

(2.) Brief facts of the case are that during the intermediate night of 9/8/1997 and 10/8/1997 at about 02:00 AM on National Highway No.11 near Chokarwara a Truck bearing registration No.UP21-9491, being driven rashly and negligently, was suddenly stopped by respondent No. 2 - driver without giving any indication, due to which, a Jeep, bearing registration No. RJ05-C-1079, running behind the Truck collided with it, as a result of which, Gajendra Singh (driver of the Jeep) sustained grievous injuries and succumbed to death on 12/8/1997.

(3.) A claim petition to this effect was filed by the appellants for award of compensation.