IMRATI DEVI Vs. NATTHA RAM

JUDGEMENT

(1.) The present misc. appeal has been preferred by the appellants-claimants seeking enhancement of the compensation amount awarded vide Judgment and Award dtd. 23/7/2018 passed by Motor Accident Claims Tribunal First, Jodhpur (for brevity 'learned Tribunal') in MAC Case No. 149/2014 (N.C.V. No. 1922/14).

(2.) The learned Tribunal quantified the compensation at Rs.7,88,692.00 in favour of the claimants, together with interest at the rate of 9% per annum from the date of filing of the claim petition. The appellants, being dissatisfied with the quantum so determined, have approached this Court.

(3.) Brief facts as pleaded in the claim petition are that on 9/1/2014, one Dhalaram was travelling from Balesar towards his native village on his motorcycle bearing registration No. RJ-19-SP4130. At about 1:00 P.M., near Shaheed Bhanwar Singh Choraha, a Bolero vehicle bearing registration No. RJ-34-UA-0794, driven in a rash and negligent manner, rammed into the motorcycle from behind. Dhalaram sustained grievous injuries and despite best efforts, succumbed to the injuries. FIR No. 5/2014 came to be registered at Police Station, Balesar. The offending vehicle, on the date of accident, was duly insured with respondent No. 4 Insurance Company.