RAJENDRA KUMAR Vs. RAMPATI AND ORS.

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dt. 29.5.2007 passed by the Judge, MACT, Rajgarh, Distt. Alwar. Brief facts of the case are that an incident alleged to have taken place in the evening of 31.10.2005 at about 6.15 p.m. it was stated that the deceased Pappu Ram came to his in -laws at Chhaju Rampura, PS -Malakhera for a courtesy meeting to enquire about the well being of her mother -in -law. After taking his food, he was going towards their Well. While crossing the road, suddenly jeep No. RJ -02P -1468 came towards Alwar. The jeep was being driven by its driver in a very rash and negligent manner and the jeep hit Pappu Ram. As a result of the said accident, Pappu Ram became unconscious. His both hand, legs and mouth was broken. He thereafter was died on 1.11.2000. 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 & award dt. 29.5.2007.

(3.) Against the impugned judgment and award dt. 29.5.2007, the appellant preferred the instant appeal for the relief as prayed for in it.