RSRTC Vs. SUNITA DEVI & ORS

JUDGEMENT

(1.) Appellant RSRTC has preferred this appeal against the impugned judgment/award dated 24.01.2003 passed by learned Motor Accidents Claims Tribunal, Hanumangarh in Civil Misc. Claim Petition No.16/1999 titled as Sunita Devi & Ors. Vs. Brij Ratan whereby learned Tribunal awarded Rs.3,07,000/- in favour of the claimants and against the appellants-non-petitioners.

(2.) The brief facts of the case are that respondents-claimants filed a claim petition before the learned Motor Accident Claims Tribunal, Hanumangarh (hereinafter referred as 'the Tribunal) for inter alia it was submitted that on 16.08.1998 deceased Kheta Ram was going towards Dabli on vicky in the morning at about 9:30 a.m. Then from back side the bus bearing No.RJ14-P-2200 hit the said vicky resulting which Kheta Ram became unconscious and fell down on the road and sustained injuries. He was admitted in hospital at Hanumangarh Town from where he was referred to Swai Man Singh Hospital, Jaipur. During the treatment, he succumbed to injuries.

(3.) An F.I.R. Was lodged for the said accident and after due investigtion police submitted charge sheet against the bus driver Brij Ratan in the jurisdictional court. Respondents-claimants filed claim petition under Section 166 of the Motor Vehicles Act and claimed Rs.4,65,000/- as compensation against the death of Kheta Ram.