PHUSA RAM Vs. GURDEV SINGH

JUDGEMENT

(1.) This appeal is preferred against the judgment and award dtd. 17/10/2007 passed by the Special Judge, SC/ST Act Cases -cum- Judge, Motor Accident Claims Tribunal, Bikaner whereby the claim petition filed by the appellants/claimants for seeking compensation in various heads on account of death of their son Ratnaram was rejected.

(2.) Learned counsel for the appellants/claimants submits that on 13/6/2001 respondent No. 1 was driving a truck bearing No. PB 4C 9776 rashly and negligently, and collided with the appellant/claimant-Laxmi Devi and her son Ratnaram while they were walking on the road.

(3.) The Tribunal examined Laxmi Devi and Vijay Kumar and other documents.