SMT. NALINI PARAKH Vs. RAJ SINGH

JUDGEMENT

(1.) These appeals are directed against judgments and awards dated 29.09.2001 passed by Motor Accident Claims Tribunal, Pali ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 4,80,000.00, Rs. 2,55,000.00 & Rs. 2,55,000.00 respectively as compensation for the death of Mahendra Parakh, Ankur & Ankush Parakh ' husband/father, sons/brothers of the claimants.

(2.) Applications for compensation were filed by the claimants, inter alia, with the averments that Mahendra Parakh alongwith his sons Ankur & Ankush Parakh was travelling in Tata Sumo MH04-AA-112 on 25.01.1997; at about 11:00 PM, the offending vehicle a Tanker RRR-5655, being driven by Raj Singh rashly and negligently, collided with the said Tata Sumo, resulting in death of Mahendra Parakh, Ankur & Ankush Parakh alongwith its driver Ganesh. It was contended that deceased Mahendra Parakh was involved in business at Mumbai and both the sons, besides studying, were helping their father and based on the said averments compensation to the tune of Rs. 45,69,000.00 for death of Mahendra Parakh, Rs. 32,53,000.00 for death of Ankush Parakh and Rs. 32,05,000.00 for death of Ankur Parakh was claimed.

(3.) The Tribunal framed seven issues. On behalf of claimants-Smt. Nalini Parakh was examined and 24 documents were exhibited. On behalf of Insurance Company one Nand Kishore Rathi was examined.