SANTOSH KUMAR SULTANIA Vs. RATANLAL SURAJMAL

JUDGEMENT

(1.) Admittedly Monoharlal Sultania of Mohalla Tambaku Patti of Chaibasa town left behind three sons, Santosh Kumar Sultania, Balram Prasad Sultania and Krishna Kumar Sultania.

(2.) On 15.7.1986, Krishna Kumar Sul-tania who was aged about 21 1/2 years and was unmarried, while coming from Ranchi to Chaibasa on a jeep No. BRS 6471 died, when a bus No. BHN 9915 coming from opposite direction in a very high speed dashed the jeep.

(3.) Parents of the deceased were not alive. His two brothers filed claim application under section 110-A of the Motor Vehicles Act, 1939, for compensation.