PREM LATA BHARDWAJ Vs. SUSHIL KUMAR GUPTA

JUDGEMENT

(1.) THE Appellants who are the legal heirs of deceased Sudarshan Kumar Bhardwaj impugns a judgment dated 17.04.2001 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby they were granted a compensation of Rs.4,46,027/- for the death of S.K. Bhardwaj who died in a motor vehicle accident which occurred on 29.06.1994.

(2.) IN the absence of any Appeal by the driver or the legal representatives of the owner, the finding on negligence has attained finality.

(3.) SINCE the owner had died during the proceedings, the Claims Tribunal made only the First Respondent being driver of the offending vehicle liable to pay the compensation.