KUNDAN Vs. MANGALRAM

JUDGEMENT

(1.) THE claimant -appellant has preferred this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 5.6.1996 of the Motor Accident Claims Tribunal, Jaipur City, Jaipur.

(2.) ACCORDING to the claim petition filed in the Tribunal, the claimant -appellant along with his wife Reena @ Vimla was going on Scooter from the side of Shastri Nagar Police Station towards city in Jaipur at about 11.30 p.m. on 7.3.1993. Respondent No. 1 was driving motor cycle No. RJ -14 -5M -7473 rashly and negligently and collied with the Scooter in front of the mosque. Reena @ Vimla died in the accident. The Tribunal awarded a compensation of Rs. 1,25,000 in favour of the claimant -appellant. Aggrieved by this, the claimant appellant has filed this appeal.

(3.) MR . R.S. Rathore, the learned Counsel for the respondent has supported the judgment of the Tribunal and has said that there is no ground for interference in the order of the learned Tribunal.