EDU KHAN Vs. KALOO KHAN AND ANR.

JUDGEMENT

(1.) This appeal is directed against the award dated 31.10.1984 passed by the Motor Accidents Claims Tribunal, Jodhpur.

(2.) On 24.2.1978 Jethusingh was going on the Residency Road on a bicycle. A truck was being driven by Edu Khan appellant coming from the opposite side. The same was being driven at a high speed rashly and negligently and hit Jethusingh deceased.

(3.) A petition claiming Rs. 2,61,600.00 was filed by the Mother, the father, the widow and the three minor children of the deceased under various heads and the learned Tribunal dismissed the claim of the widow, mother and father but allowed the claim of the heirs who have been impleaded as respondents No. 2, 4 and 5 and an amount of Rs. 26,400.00 was awarded to each of them. This amount was awarded against the appellant and also against the respondent No. 1 owner of the truck and respondent No. 2 i.e. the National Insurance Co.