KAMLESH KHATRI Vs. CHATTAR SINGH

JUDGEMENT

(1.) Mr. Anil Bachhawat who generally appears for Oriental Insurance Co. Ltd., respondent No. 3, is directed to take notice, though the insurance company was earlier served.

(2.) Heard learned counsel on merits. This appeal is directed against the award of the Motor Accidents Claims Tribunal, Jodhpur dated 16.3.1991 deciding Claim Case No. 57 of 1988 for enhancement of compensation.

(3.) The claimant Kamlesh Khatri is the widow of Suresh Kumar who is said to have died in an accident which took place on 17.12.1987 at about 11.15 in broad daylight. The truck No. RJC 1060 which was being driven by Chattar Singh driver, respondent No. 1, in a rash and negligent manner hit the deceased Suresh Kumar from back who died on the spot. At the time of accident, Suresh Kumar was working as Corporal in Indian Air Force and was 25 years of age having monthly salary of Rs. 2,264. He left behind his son Jayant and widow Kamlesh and old parents Hari Ram and Badami Devi.