DASNI DEVI Vs. RAMESHWAR MAHTO

JUDGEMENT

(1.) The present appeal has been filed by the claimants against the order dtd. 7/10/2013 passed by District Judge-III-cum-Additional Claim Tribunal, Chatra in Claim Case No. 29 of 2006.

(2.) The case of the claimants is that on 10/10/2002 Mr. Budhan Bhuiyan had died in road accident due to rash and negligent driving of the driver of the offending vehicle bearing registration No. JH-13A-0790. The learned Claim Tribunal after evaluating the evidence etc. had Awarded a compensation of Rs.3,20,000.00. As Rs.50,000.00 has already been paid to the claimants and accordingly it has been directed to pay rest of the amount i.e. Rs.2,70,000.00 by the defendant no.1 i.e. owner of the offending vehicle.

(3.) The appellants (claimants) in present case have confined his prayer only to the principle of "pay and recover" and not the quantum of compensation.