KALLI DEVI Vs. MOHARPAL AND OTHERS

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dt. 22.8.2008 passed by the Add. Distt. Judge (FT) No. 7, Jaipur city, Jaipur. Brief facts of the case are that on 10.12.2012, when the deceased Mangla Ram was walking on the side of road, then suddenly the driver of vehicle bus No. RJ-14P-4420 drove the vehicle rashly and negligently hit the deceased and as a result of which deceased died. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein.

(2.) 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 dt. 22.8.2008.

(3.) Against the impugned judgment and award dt. 22.8.2008, the claimants preferred the instant appeal for the relief as prayed for in it.