AGRAWAL, J. - (1.) This appeal under Section 110 -D of the Motor Vehicles Act (hereinafter -referred to as the Act) has been preferred against the award of the Motor Accidents Claims Tribunal (hereinafter) referred to as the Tribunal) dated 12.1.1987 rejecting the application of the appellant made u/s. 110 -A of the Act.
(2.) The appellants moved a claim -petition before the Tribunal claiming Rs. 3 lacs as compensation on account of the death of Ladu Ram. According to the appellants, the deceased Ladu Ram was working as Palledar. At about 3.30 p.m. on 27th June 1983, while he was going in tractor no. RJX 2988 for loading and unloading Sarson bags, to Laxmi Oil Mills, suddenly he fell down from the tractor on account of its rash and negligent driving by Ram Chandra, the driver. The tractor passed through his body as a result of which his spleen was ruptured and he died on the spot. Alongwith the deceased, two or three other Palledars were also sitting in the tractor.
(3.) A claim petition for Rs. 3 lacs for compensation was filed by Smt. Chhoti, widow and Smt. Sushila, daughter of the deceased. Apart from these two appellants, seven others were the mother and brothers of the deceased. The amount of compensation, as claimed in the petition, was as under: - - "For Sushila, daughter of the deceased: - - Rs. 54,000 @ Rs. 250 per month Rs. 16,000 for her studies Rs. 30,000 for her marriage. For Smt. Chhoti, widow of the deceased, Rs. 50,000 for maintenance. for Smt. Gulab, mother of the deceased, Rs. 25,000 for maintenance. For maintenance of other appellants -brothers of the deceased, Rs. 1,25,000." ;