- (1.) This appeal by the claimants-appellants is directed against the judgment and award dated 13.8.2004 passed by the Additional Motor Vehicle Accident Claims Tribunal, Dhanbad in Title (MV) Suit No. 3 of 2001 whereby he has dismissed the case holding that the claimants are not entitled to compensation.
(2.) The facts of the case lie in a narrow compass: The deceased, Yadu Mahto, and his wife Smt. Pemia Devi, were travelling on a maxi taxi and they were going to Topchanchi from Singhdih. As soon as maxi taxi reached near Satkira village, it dashed with a truck bearing Registration No. WB-41-6275, as a result of which, both the husband and the wife died on the spot.
(3.) The claimant-appellants filed two claim applications for grant of compensation - one for the death of their son Yadu Mahto and another for the death of their daughter-in-law Smt. Pemia Devi. The claim cases were contested by the respondents. The Tribunal, after hearing the parties, allowed the claim application for payment of compensation on account of death of the son of the appellants, but dismissed the claim application wherein compensation was claimed for the death of daughter-in-law of the appellants. Hence, this appeal.;