BHARAT SINGH Vs. GORDHAN BHAI

JUDGEMENT

(1.) The appellants have filed the instant appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act of 1988' for short), whereby they have made a challenge to the judgment and award dtd. 1/6/2007 passed by the learned Motor Accident Claims Tribunal, Jhunjhunu in Claim Case No. 79/2007 by which an award of Rs.2,36,000.00was passed in favour of the respondent-claimants along with interest at the rate of 8% per annum from 6/2/2006.

(2.) Learned counsel for the appellants Mr. Aditya Raj submitted that the appellants are the driver and the owner of the vehicle alleged to have caused the accident, resulting in the death of a boy named Bhavesh and injuries to another person namely Vinay Kumar.

(3.) Learned counsel further submitted that the learned Tribunal has wrongly passed the impugned judgment dtd. 1/6/2007 and erroneously held the appellants responsible and liable to pay the awarded claim. The present appeal is in respect of the claim application bearing No.79/2007 filed by the parents and the sister of the deceased Bhavesh.