DEVA AND ORS. Vs. LAL SINGH AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 19.3.2002 passed by Motor Accident Claims Tribunal, Rajsamand ('the Tribunal'), whereby for death of one Dharma, aged about 28 years, the Tribunal has awarded a sum of Rs. 1,81,200/ - as compensation.

(2.) THE facts in brief may be noticed thus : the deceased Dharma was travelling on a tractor No. RJ -30 -R -0526 when it met with an accident, resulting in death of said Dharma. The application was filed by the claimants i.e. parents and wife of the deceased seeking compensation of Rs. 12,05,000/ -, it was inter -alia claimed that the deceased was aged 23 years and was involved in labour and agriculture operation and it was claimed that his monthly income was Rs. 2,000/ - per month from labour and Rs. 15,000/ - per year from agriculture operations.

(3.) AFTER hearing the parties, the Tribunal came to the conclusion that the tractor was being driven rashly and negligently and the Insurance Company was liable to make payment of the compensation.