ROOKMANIA DEVI Vs. IDEAL FINANCING INDUSTRIES

JUDGEMENT

(1.) With the consent of both the parties this case is being heard for final disposal.

(2.) This appeal has been filed by the claimant, namely, Rookmania Devi for against award dated 27.03.2006 passed in Title Claim Suit No. 36/90 passed by the learned Judge of Motor Vehicle Accident Claim Tribunal-Cum-1 st Additional District Judge, Pakur rejecting the claim petition of the appellant.

(3.) This claim case is filed by the claimant, namely, Rookamania Devi, present appellant for awarding the compensation on account of the death of her husband, namely, Shankar Yadav, who died in a motor accident. Further case of the claimant is that when the deceased was going to urinate on the right side of the road plank of Pakur road, a truck bearing No. BHL 719 which was being driven rashly and negligently dashed her husband Shankar Yadav (deceased) and the deceased was smashed and became senseless and after few hours, he died. The postmortem was held at Mission Hospital, Hiranpur and thereafter, the dead body was handed over to the relatives.