PRAKASH SAINI Vs. JOGINDRA SINGH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 12.11.2003 rendered by Motor Accident Claims Tribunal, Kotputli District Jaipur, whereby the learned Tribunal decreed an amount of Rs. 1,00,000/- in favour of the appellants-claimants and against the respondents. Dissatisfied with the amount under the award, the appellants have preferred this appeal for the enhancement of the quantum of compensation.

(2.) The nub of the appellants' story is that on 5th October, 2000 at about 10.00 AM Kumari Manju was standing near Tejpal's Hotel on Kachcha Footpath, meantime one Bus No. HR-46A-0553 plying towards Jaipur, driven by its driver rashly and negligently at a fast speed, suddenly emerged on the wrong side and hit Ms. Manju, resulting into her death on the spot. An FIR of this accident came be to be registered in the Police Station Kotputli, wherein the police after completion of investigation filed the police report and sent the bus driver to trial.

(3.) Heard the learned Counsel for the appellants as also the counsel for respondent No. 3 Insurance Co. and carefully perused the relevant material on record including the impugned award.