UMA DHANKAR Vs. MAHABIR

JUDGEMENT

(1.) Leave granted.

(2.) The claimants are before this Court impugning the order dtd. 20/7/2023 passed by the High Court in CR-2283 of 2022 vide which the order dtd. 16/11/2017 passed by the Additional District Judge, Hisar dismissing the execution petition filed by the appellants, was upheld.

(3.) Briefly the facts available on record are that in an accident, which took place on 15/1/2010, Dharamvir Dhankar had expired. Claim petition was filed before the Motor Accident Claims Tribunal, Hisar by his widow, son and a minor daughter. The Tribunal vide award dtd. 30/8/2012 assessed the compensation at 57,97,400/- (Rupees Fifty Seven Lakh Ninety Seven Thousand and Four Hundred only). However, noticing the fact that in view of the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006,[Hereinafter referred to as 'the 2006 Rules'.] the family will be getting financial assistance to the tune of 59,18,000/- (Rupees Fifty Nine Lakh Eighteen Thousand only) approximately, the claim petition was dismissed.