BUDH SINGH Vs. VIJENDER SINGH

JUDGEMENT

(1.) By way of this appeal, the appellants seek to assail the judgment and award of the Motor Accident Claims Tribunal dated 6th March, 2010.

(2.) The brief facts leading to the filing of the appeal are as follows:

(3.) By an order dated 2nd September, 2008, the learned Tribunal awarded an interim compensation of Rs. 50,000, that is, Rs. 25,000 each to the mother and father of the deceased. The mother of the deceased died during the pendency of the proceedings and her name was deleted from the array of parties. By its judgment and award dated 6th March, 2010, the learned Tribunal by adopting the following process of reasoning held that the aforesaid amount of Rs. 50,000 paid to the claimants as interim compensation, was just and reasonable compensation.