RAM MURTI Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) The appeal has arisen from a judgment of a Single Judge of the High Court of Punjab and Haryana dtd. 10/3/2009 in FAO No 1461 of 1994.

(3.) The High Court was considering an appeal arising from an award of the Motor Accident Claims Tribunal, Bhatinda dtd. 12/4/1994. The Tribunal dismissed the application filed by the appellants under Sec. 166 of the Motor Vehicles Act 1988. However, the claim under Sec. 140 was allowed and the appellants were held entitled to receive an amount of Rs.25,000.00 on account of the death of Ved Parkash.