BADAM BAI Vs. JANREL SINGH

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE appeal has been preferred by the mother of the victim deceased Nand Ram who died in the accident occurred on 09.02.2004 by the accident caused by the involvement of truck No. PB 06 D 9798 and tractor trolla No. RJH 7101 because of the reason that the Motor Accident Claims Tribunal, Chittorgarh though allowed the claim petition filed by the applicants/claimants including the appellant No. 1 and respondent No. 5 -wife of deceased but awarded compensation of Rs. 50,000/ - to the appellant No. 1 -mother of deceased and awarded compensation of Rs. 3,40,000/ - to the respondent No. 5 -wife of deceased. The Tribunal also awarded entire interest to the respondent No. 5.

(3.) LEARNED Counsel for the respondent No. 5 submitted that the respondent No. 5 is young widow and, therefore, the Tribunal has awarded just and reasonable compensation to the widow of the victim.