AJAB LAL Vs. BABULAL

JUDGEMENT

(1.) This appeal is directed against judgment & award dated 18.08.2000 passed by the Motor Accident Claims Tribunal, Sirohi ('the Tribunal'), whereby the Tribunal has awarded a lump sum compensation of Rs. 70,000/- alongwith interest @ 12% per annum form the date of application i.e. 27.04.1995 and a sum of Rs. 1,000/- towards costs.

(2.) The application for compensation was filed by husband and children of the deceased Suraj Bai. It was, inter alia, claimed that the said Suraj Bai was travelling in Jeep No. RJ-12-C-0322 from Jaipur to Mount Abu, when the offending Bus belonging to the Corporation struck the Bus, resulting in grievous injuries to Suraj Bai, to which, she succumbed. It was claimed that the deceased was aged 45 years and was involved in business of dairy products and used to contribute Rs. 2,000/- to the family. Based on the said averments, compensation to the tune of Rs. 7,08,000/- was claimed.

(3.) The application was contested by the respondents. The Tribunal framed eight issues. On behalf of the claimants, AW-1 - Ajablal, husband of the deceased and one Gajanand, AW-2 were examined.