KANTI DEVI Vs. MD ZIYAUDDIN

JUDGEMENT

(1.) THIS appeal by the claimant/appellant is directed against the judgment and award dated 24th Mach, 2000 passed by 5th Additional judicial Commissioner-cum-Motor Vehicle accident Claims Tribunal, Ranchi in compensation Case No. 80/1991 whereby he has dismissed compensation case.

(2.) CLAIMANTS who are the widow and sons of the deceased Jagat Pal Singh filed claim application under Section 166 of the m. V. Act, 1988 for compensation of Rs. 10 lacs on account of death of Jagat Pal Singh in a motor vehicle accident.

(3.) THE fact of the case is that on 12th May, 1991 deceased Jagat Pal Singh was traveling in motorcycle bearing registration No. BPY 505. When he reached near Tata Kochi Road at Ranchi Kuru State Highway, ajeep bearing registration No. BRM 9736 came in a very high speed and in a negligent manner and knocked down the motorcycle. The deceased fell down and received serious and grievous injuries. He was taken to Mandar Hospital but he succumbed to the injuries. According to the claimants, deceased Jagat pal Singh was earning Rs. 5. 000/- per month and he was spending about Rs. 400/- per month for his family members.