NEW INDIA ASSURANCE COMPANY Vs. KISHORILAL

JUDGEMENT

(1.) This appeal has been filed against the judgment of the learned Motor Accidents claims Tribunal, Jodhpur dated 15-12-1981 whereby the learned Tribunal has awarded compensation of Rs. 20,000.00 to the claimants-respondents No. 1 and 2 on account of the death of deceased Rakesh aged 6 years

(2.) In this case, the appellant has not challenged the accident nor the death of Rakesh on 10-7-78 at about 6.45 P.M. at Chopasani Road, Jodhpur. It was, however, contended that the driver was not negligent and the amount of compensation that has been awarded is excessive.

(3.) I have heard Mr. B.L. Maheshwari, the learned Counsel appearing for the appellant and Mr. A.M. Singhvi, the learned Counsel for the respondents.