ANANDI LAL Vs. BHAIRU RAM

JUDGEMENT

(1.) THE claimant -appellants have filed this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 26.9.1995 of the Motor Accident Claims Tribunal, Jaipur District, Jaipur.

(2.) AN unfortunate accident took place at about 2.30 p.m. on 6.2.1991 where the deceased Ram Lal was run over by truck RNJ -935 insured by respondent No. 3 Insurance Company. Claimant -appellant No. 1 is the father, claimant -appellant No. 2 is the mother and claimant -appellant Nos. 3 to 5 are brothers and sister of the deceased Ram Lal. The learned Tribunal after hearing the parties held that the accident occurred due to rash and negligent driving of the driver of the truck and passed an award of Rs. 72,000 in favour of the claimant -appellants. Aggrieved by this judgment/award the claimant -appellants have filed this appeal.

(3.) I have heard the learned Counsel Mr. Vinay Mathur on behalf of Mr. K.N. Tiwari for the appellants and Mrs. Manju Jain for respondent No. 3.