RENU NARULA Vs. SURINDER SINGH

JUDGEMENT

(1.) FAO 55/1994 is directed against Award dated 18.11.1993 of the Motor Accident Claims Tribunal (for short 'Tribunal') in Suit No. 1032/88 whereby the learned Tribunal awarded a sum of Rs.4,18,951/- to the petitioners on account of death of Shri Ashwani Kumar Narula in the accident which took place on 29.8.1988.

(2.) Brief facts of the case, as noted by the Tribunal, are as under :

(3.) On the pleadings of the parties, following issues were framed :