KALURAM Vs. GOPAL SWAMI

JUDGEMENT

(1.) A young boy, Puran Mai aged 17-18 years, died in a road accident which occurred on 6.5.1986, when he was going by his cycle towards Jhotwara Road. One bus bearing registration No. RNE 3807-owned by respondent-Rajasthan State Road Transport Corporation, rashly and negligently driven by respondent No. 1, came from opposite direction and hit Puran Mai, resulting to his death.

(2.) Claimant-appellants, who are father, mother, sisters and brother of deceased-Puran Mai, filed MAC Case No. 289/1986 before the Motor Accident Claims Tribunal, Jaipur City, wherein award was passed on 27.10.1994. Aggrieved by the award on the ground of inadequacy, this appeal has been preferred.

(3.) Learned Tribunal found that deceased-Puran Mai was a student and non-earning member of the family. Compensation of Rs. 50,000/- in lump sum was awarded and further a sum of Rs. 15,000/- was awarded for loss of love and affection to the claimants.