SUMER SINGH Vs. SIDHARTHA

JUDGEMENT

(1.) The above six appeals have arisen out of the judgment rendered by the Motor Accident Claims Tribunal, hereinafter called the Tribunal, awarding compensation to the claimants, in the petitions for compensation filed on account of the accident which took place on the 14th of December, 1976 at about 6.30 a.m. in Sarvodaya Enclave.

(2.) The Claim Petition No. 78/78 was filed by Arun Jain. The Claim Petition No. 79/80 was also filed by Arun Jain, and the Claim Petition No. 80/80 was filed by Master Sidhartha and Smt. Padmini.

(3.) The person who was driving the car was Anil Kumar, who died on account of the accident the next day of the accident. His widow, Smt. Padmini Anil Kumar and his minor son,Sidhartha filed the Claim Petition No. 80/78 claiming a sum of Rs. lakhs. The Tribunal awarded a compensation of Rs. 1,27,400.00.