MOHAN DAS ARYA Vs. KAMPOORI DEVI

JUDGEMENT

(1.) This special appeal u/S. 18 of the Rajasthan High Court Ordinance 1949 is directed against the judgment dated 22.11.2002 of the learned Single Judge in S.B. Civil Miscellaneous Appeal No. 650/1993.

(2.) Briefly stated the facts of the case are that a motor vehicle accident took place on 11.3.1998 at about 10.00 PM when the Bus bearing No. RJD 3181, being driven by Kunwarpal Singh rashly and negligently, came and a pedestrian fitted, and as a result thereof Mohan Singh sustained various injuries on his body and ultimately died on the spot. He was urged 31 years and earning Rs. 1200/- per month.

(3.) The claim petition was filed by the claimant-respondents claiming a sum of Rs. 4,04,520/- as compensation. As against this claim made the learned Motor Accident Claims Tribunal, Bharatpur under its award dated 4.9.1993, awarded a sum of Rs. 3,61,800/- as compensation and the interest thereof at the rate of 15% per annum.