STATE Vs. ANOP DEVI

JUDGEMENT

(1.) The present appeal is directed against the judgment/ award passed by the Motor Accidents Claim Tribunal, Bhilwara. One Kan Singh deceased was going to his house and was on the right side of the road and the driver of the truck while driving rashly and negligently hit the bicycle from behind. resulting in his death on the spot. The accident claim was filed by the widow and the son of the deceased. The incident took place on 31/05/1980. After carefully scrutinizing the evidence on record, the learned Tribunal gave the award for Rs.62,600.00 and held the owner of the truck, the insurance company and the State of Rajasthan to be jointly and severally liable. An interest at the rate of 9% p.a. has also been awarded. The truck-at the relevant time was on election duty having been requisitioned by the State.

(2.) Having carefully perused the award, I find no ground to interfere and affirm the findings recorded by the Tribunal.

(3.) The appeal is consequently devoid of merit and is dismissed.