POOJA DEVI & ORS. Vs. JAGVIDER SINGH

JUDGEMENT

(1.) THE appellants have challenged the award of the Claims Tribunal whereby their claim petition has been dismissed.

(2.) THE accident dated 30th August, 2005 resulted in the death of Jai Nath Jha. The deceased was survived by his widow, two minor sons and father who filed the claim petition before the Claims Tribunal.

(3.) APPELLANT No. 1 appeared in the witness box and deposed that the deceased met with an accident with scooter bearing No. DL4S AD 7717 on 30th August, 2005. PW -1 further deposed that the deceased was aged 28 years at the time of the accident and has left behind the following legal heirs: -