SAHEB MEHTO Vs. CHAMAN SINGH

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 04.11.2006, whereby, Ld. Tribunal awarded compensation for an amount of Rs.2,87,000/ - with interest @ 7% per annum from the date of filing of the Claim Petition till realization of the amount.

(2.) LD . Counsel appearing on behalf of the appellant submits that initially the Claim Petition was filed under Section 166 of Motor Vehicles Act, 1988. However, on an application being moved by the appellant, Ld. Tribunal vide order dated 16.03.2004 converted the same under Section 163 -A of the Motor Vehicles Act.

(3.) ON perusal of the Trial Court Record, it is revealed that vide order dated 16.03.2004, the Claim Petition was converted to 163 -A of the Motor Vehicle Act. In the Claim Petition, it was claimed that the deceased Sita Ram was 22 years of age on the date of accident. He was doing some private job and was earning Rs.3,000/ - per month.