BHAWANI SHANKAR Vs. PRITHVI SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These appeals have been preferred by the dependents of deceased Anil Kumar in CMA No. 777/99 (claim case No. 38/94), Sahdev in CMA No. 133/99 (claim case No. 52/94) and Rai Saheb in CMA No. 137/99 (claim case No. 70/94) for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Kotputli camp Shahpura, Distt. Jaipur vide judgment dated 13.11.1998 whereby a sum of Rs. 2,00,000/- (in claim case No. 38/94), Rs. 2,00,000/- (in claim case No. 52/94) and Rs. 2,75,000/- (in claim case No. 70/94) was awarded by way of compensation.

(3.) According to the facts of the case, accident took place on 5.10.93 when all the deceased Anil Kumar, Sahdev and Rai Saheb were going from Jaipur towards Delhi by Car No. RRB-324. On account of rash and negligent driving by the driver of the offending vehicle/truck No. HR-26-6148, all the deceased died in accident as the car was crushed under the truck.