KAUSHILYA DEVI Vs. RSRTC

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal has been preferred on behalf of dependents of deceased Ramjilal for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, jaipur city, Jaipur vide judgment dated 25. 2. 1999 whereby a total sum of rs. 1,17,000/- was awarded by way of compensation to the appellants by holding 70% contributory negligence at the part of deceased Ramjilal who died in the accident.

(3.) ACCORDING to the facts of the case, accident took place on 1. 8. 98 at 12. 00 Noon when the deceased Ramjilal was going on motor cycle No. HYT-1314 from his house towards Patel marg via SFS. When he was to cross Vijay Path, a bus No. RNP-469 being driven rashly and negligently by its driver came from Brahmin Ki Thadi side, hit the motor cycle resulting into accident and death of deceased Ramjilal on account of injuries sustained in the accident.