LAWS(RAJ)-2017-8-230

GIRISH CHANDRA PANDEY Vs. DARSHAN SINGH

Decided On August 09, 2017
GIRISH CHANDRA PANDEY Appellant
V/S
DARSHAN SINGH Respondents

JUDGEMENT

(1.) This appeal and cross-objections are directed against the judgment and award dated 25.01.2001 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 1,76,200/- as compensation alongwith interest @ 9% per annum from the date of application i.e. 14.05.1998 and exonerated the Insurance Company.

(2.) While the claimants have filed the appeal seeking enhancement of compensation, cross-objections have been filed by the owner of the vehicle aggrieved against the exoneration of the Insurance Company.

(3.) The application for compensation was filed by the parents and sister of one Pramod with the averments that on 14.12.1997, Pramod aloangwith Darshan Singh, Dhanraj and Santosh were travelling on a Tractor, which was being driven rashly and negligently by driver-Darshan Singh and when the Tractor reached near the mines, the same went out of control and turned turtle, Promod came under the Tractor suffered grievous injuries, to which, he succumbed.