Pradyot Kumar Banerjee, .J. - (1.)THIS appeal is directed against the order of Motor Accidents Claims Tribunal, Kota rejecting the application of the Appellant claiming Rs. 30,000/ - as damages for death of Geeta Rani, daughter of the Appellant. Geeta Rani aged 7 years, when she was crossing the road was run over by the truck and died on the spot. The learned Judge held that Geeta Rani was negligent for her death and not the driver and therefore, the application was rejected. In my opinion, the finding of the learned Judge is wrong. When a child is involved in the accident, it is no answer to say that the child was negligent. I can understand an adult contributing to the negligence causing death or accident, but to say child aged 7 years as negligent and therefore, the driver cannot be blamed is to say the least preposterous. It is always the duty of the driver to be vigilant whether on the road there is a child crossing the road and that is why the road signs are always there where the children of the schools are crossing road. If the driver, would have been vigilant, the death would not have been caused. I, therefore, hold that the death was caused by the negligence of the driver and therefore, the insurance company is certainly liable. On this premise the matter could have been sent back for rehearing, but as the matter is old one of 1972 and the accident occurred as far back as in 1969, the agony will only be increased if the case is referred back to the court below for assessment of quantum. In my opinion, the girl was seven years old and was not an earning member at that time, we can assess the compensation as a guess work only and on the basis of that I think the claim of the Appellant who has claimed Rs. 5,000/ - for deprivation of Geeta Rani should be accepted and another Rs. 2,000/ - for the mental agony and pain suffered by the mother of Geeta Rani on account of her death. Therefore, the insurance company must pay Rs. 7,000/ - with interest from the date of application for compensation till payment at the rate of 6% per annum.
(2.)THE appeal is allowed to the extent indicated above. There will be no order as to costs.