MUSKAN & ORS. Vs. IMRAN & ORS.

JUDGEMENT

(1.) Having regard to the fact that the controversy raised herein stands resolved by the adjudication made by the Honourable Supreme Court, the matter was taken up for final disposal, with the consent of the learned counsel for the parties, at this stage.

(2.) Complaining of deficiency in the award of compensation made by the Motor Accident Claims Tribunal, Baran (Raj.); the claimants/appellants have instituted the present appeal for enhancement of award dated 16th July, 2009.

(3.) Briefly, the essentail skeletal material facts necessary for appreciation of the controversy and adjudication are that the claimant appellants instituted a claim petition claiming compensation for death of Daulat Ram @ Bablu Meena, in a road accident that occurred on 19th Feb., 2007 at 9-10 PM, near Baroni Road, Baran-Atru Road. It is pleaded case of the appellants that the offending vehicle Jeep bearing registration No. RJ-28-T-0226, was driven in a negligent and rash manner by the driver. As a consequence of accident, deceased Daulat Ram @ Bablu Meena, sustained severe injuries, leading to his death, whereas another injured Sanjay also suffered grievous injuries.