CHAMPA Vs. NARENDRA SINGH

JUDGEMENT

(1.) The appellants are not satisfied with the quantum of compensation awarded by the Motor Accident Claim Tribunal in motor accident claim case No. 91/2002 which was decided alongwith other claim cases vide impugned award dtd. 12/7/2005.

(2.) A brief background of the case is that on 10/7/2001 several passengers were traveling on Jeep bearing registration No. RJ-12- C-1020 from Sangwara towards Dungarpur. Near village Mojadhani, Upli mini truck bearing registration No. GJ-18/T-3456 came rashly and negligent towards the jeep and dashed, causing death of five persons. The dependents of different victims of death filed separate claim cases. The present one is in respect of death of Hajaram who was husband of appellant No. 1 and son of appellant Nos. 2 and 3 as well as father of appellant No. 5.

(3.) It is made clear that appellant No. 4 who is brother of the deceased and was not dependent on the deceased rather he was dependent on his alive parents therefore appellant No. 4 was not entitled to any compensation.