JAGMALA RAM @ JAGMAL SINGH S/O SHRI PANALAL AND OTHERS Vs. SOHI RAM S/O SHRI MAMRAJ, ADOPTED SON OF PITHA RAM

JUDGEMENT

(1.) The instant Civil Misc. Appeal has been filed by the claimants/appellants under Section 173 of the Motor Vehicles Act, 1988 for enhancement of compensation awarded by the learned Motor Accidents Claims Tribunal, Churu (for short 'the Tribunal') vide impugned judgment and award dated 16.06.2000 passed in Civil Misc. (MACT) case No.13/2000 whereby compensation in the sum of Rs.1,90,000/- has been awarded in favour of the claimants/appellants.

(2.) Briefly stated facts of the case are that on 27.10.1999 deceased Praveen along with one foreigner, Raju Swami and Munnalal were travelling in a Tempo No. RJ 10 P 1201. a Jeep No. RJ 10 C 1784 coming from opposite side being driven by its driver rashly and negligently, hit the Tempo as a result of which all the passengers in the Tempo sustained injuries and due to the injuries, Praveen died.

(3.) Notices of the claim petition were served on the respondents-non-petitioners and they filed their written statement.