SMT. RAMI DEVI W/O LEKH RAM, AGED 42 YEARS Vs. SMT. URMILA JAKHAR W/O MANOJ JAKHAR, BY CASTE JAT, RESIDENT OF WARD NO. 33, GANGORE MAIDAN, LOONKARANSAR, DISTRICT BIKANER (RAJ.) ......OWNER

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 16/4/2012 passed by Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has rejected the application for compensation filed by the appellant-claimants.

(2.) The application for compensation was filed by the claimants inter alia with the averments that husband/father of claimants, Lekh Ram, was travelling in Car No. RJ-07-C-6853 from Bijarnia to Loonkaransar and the Car was being driven by Devi Lal; when the Car reached towards Loonkaransar, a blue bull crossed the road and in an attempt to save the said bull, the driver Devi Lal could not keep control over the vehicle and the same turned turtle, resulting in death of Lekh Ram. The claimants claimed compensation to the tune of Rs. 45,10,000.00 along with interest.

(3.) On behalf of respondent no. 2, Devi Lal, no reply was filed. Respondent no. 1-owner of the vehicle, filed her written statement and submitted that the accident occurred on account of sudden events taking place and denied her liability. It was indicated that the amount claimed was excessive and that the Insurance Company was liable for making payment of compensation.