RAJENDRA KUMAR Vs. KESAR BAI

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dated 24th May, 2007 passed by the Judge, MACT, Aklera, Distt. Jhalawar.

(2.) Brief facts of the case are that on 8th May, 2006 at about 1.00 a.m. the deceased Onkar Singh was driving the motor cycle No. RJ-17SA-4807 and one Rodu Lai was sitting behind him and they were going from Manoharthana to Todra Sammelan. As and when they reached near Jalampura village suddenly a jeep Bajaj Tempo Trax bearing No. RJ-17PA-0049 which was being driven rashly and negligently by its driver i.e. appellant No. 2, came and dashed the motor cycle. As a result thereof, both the occupants of the motor cycle sustained injuries and ultimately Onkar Singh died. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein.

(3.) Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment and award dated 24th May, 2007.