GURMEET SINGH Vs. NAGAR NIGAM

JUDGEMENT

(1.) This appeal has been preferred being aggrieved by the award dated 19.09.2003 passed by the VII Additional Motor Accident Claims Tribunal, Bhopal in M.C.C. No.132/2003, whereby the claim petition filed by the appellants under Section 166 of the Motor Vehicles Act has been partly allowed directing the respondents to pay the compensation of Rs.75,000/-with interest at the rate of 9% per annum for the death of Manmeet Singh caused in the motor accident.

(2.) The facts of the case in short are that on 07.03.2003 at the time of evening Manmeet Singh was returning to his home on cycle after giving the Tiffins to the customers. As soon as he reached near Ashoka Garden the respondent No.1 by rashly and negligently driving the Tanker No.MP04 A-7226 dashed Manmeet Singh. He sustained the injuries and succumbed to death on account of the injuries caused in the motor accident. It was also pleaded that he was a brilliant student and assisting the appellant No.1 and 2 in their Catering Tiffin Center. Thus the appellants have suffered the great loss, therefore, they filed the claim petition claiming the compensation of Rs.25.50,000/-to be awarded for the death of Manmeet Singh in the motor accident.

(3.) The respondent No.1 and 3 jointly and respondent No.2 separately filed the written statement denying their liability and prayed for the dismissal of the claim petition.