PYARI DEVI Vs. YOGESH KUMAR

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 03.08.1999, passed by the Motor Accident Claims Tribunal, Sojat, District Pali ('the Tribunal'), whereby the Tribunal has awarded a lump sum compensation of Rs.50,000/- to the claimants.

(2.) The application for compensation was filed by the claimants, inter alia, with the averments that their son/brother Dagala Ram was driving tractor No. RJT- 7427 and was moving from Guriya to Sojat Road when at about 4:00 p.m. on National Highway No.14, Truck No. GJ-2V-5445, being driven rashly and negligently by Yogesh Kumar, collided with the said tractor resulting in grievous injuries to Dagala Ram to which he succumbed.

(3.) It was claimed in the application that the deceased was aged about 24 years and by driving and doing other manual labour, he was earning Rs.2,000/- per month and based on that submission, compensation to the tune of Rs.7,36,000/- was claimed.