JOGINDER NATH MAINI Vs. MANAWAR KHAN

JUDGEMENT

(1.) This is an appeal against the award of the Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal)dated 8th November 1980 whereby a sum of Rs.l6,200.00 with costs was awarded in favour of the petitioners appelllants besides interest at the rate of six per cent per annum from the date of award till realisation in the event of the respondents failing to make payment of the awarded amoimt within sixty days.

(2.) In the appeal the appellants have 'prayed that they should be awarded compensation in the sum ot Rs. five lacs and the award of the Tribunal be modified to that extent.

(3.) The facts giving rise to the present appeal are that one Mr. Harmohan Kumar Maini was driving a motorcycle on 29th April 1978 when at about 7.45 p.m. at the crossing ofAnand Niketan and Shanti Niketan roads an accident took place involving the said Mr. Maini and truck No.DHL 1049 belonging to respondents 2 and 3 and driven by respondent No. 1. The accident resulted in the death of the said Harmohan Kumar Maini. The death took place on 3rd May 1978. The truck was insured with respondent No.4. The deceased was unmarried and was 29 years of age at the time of the accident.