PUSHPA Vs. HEMRAJ

JUDGEMENT

(1.) The present appeal has been filed by the appellants-claimants (for short 'claimants') under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 1/6/2017, passed by the learned Motor Accident Claims Tribunal, Kekri, District - Ajmer (for short 'Tribunal') in MAC Case No. 114/2010 whereby the claim petition filed by the claimants was partly allowed.

(2.) The brief facts giving rise to the present appeal are that the claimants filed a claim petition before the learned Tribunal stating therein that on 21/4/2010, Mahaveer was going on a motorcycle bearing registration No. RJ-01-13M-9230 alongwith his relatives Shanti Devi and Santosh Devi from Kekri to village Jhadali. At around 11:00 AM, a Jeep bearing registration No.RJ14-UA-2139 being driven by respondent No.1 in a rash and negligent manner, came from opposite side and hit the motorcycle, as a result of which, Mahaveer sustained injuries and subsequently died.

(3.) The claimants claimed compensation to the tune of Rs.79,45,000.00 on account of death of Mahaveer.