BABULAL Vs. GHANSHYAMLAL

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 30.6.2000 passed by the Motor Accident Claims Tribunal (First), Jodhpur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.99,000/- to the claimants alongwith interest @ 12% p.a. w.e.f. 3.7.1995.

(2.) The application for compensation was filed by the claimants parents / brother of deceased Prakash with the averments that on 17.3.1995 at about 11:45 a.m. deceased Prakash alongwith Mahendra @ Pintu and Rameshwar were travelling on scooter RRN -5531 and was going towards Jhalamand, as the scooter reached near New Campus, two taxis overtaking each other came from the other side and Taxi No.RJ-19G- 4023, which was being driven rashly and negligently by Manohar Lal collided with the scooter, which resulted in grievous injuries to all the three occupants of the scooter, Prakash succumbed to the injuries.

(3.) It was inter-alia claimed that the deceased was aged about 18 years, he was studying in Class X and used to work with the claimant / father as part-time mechanic on his scooter repairing shop and his monthly income was Rs. 1,500/-.