JAGGU & JAGDISH Vs. ATUL KUMAR JAIN

JUDGEMENT

(1.) Appellant-claimant has preferred this appeal against the impugned judgment/award dated 23.03.2000 passed by learned Motor Accidents Claims Tribunal, Udaipur in Civil Misc. Case No.463/1994 titled as Jaggu @ Jagdish & Ors. Vs. Anil Kr. Jain & anr. whereby learned Tribunal awarded Rs.1,38,000/- in favour of the appellants-claimants and against the respondents-nonpetitioners as compensation for death of Smt. Paru.

(2.) The appeal was admitted for hearing vide order dated 14.07.2000 and notices were issued to respondents and record of learned Tribunal was called for.

(3.) The brief facts of the case are that appellants-claimants filed a claim petition before the learned Tribunal claiming compensation under various heads for a sum of Rs.6,99,000/- on the ground of death of Smt. Pau due motor vehicle accident. Appellant No.1 Jaggu @ Jagdish is the husband of deceased, appellant No.2 Kr. Sita is daughter of deceased and respondent No.3 Smt. Laxmi Bai is the mother of deceased.