SUMAN Vs. INDERJEET

JUDGEMENT

(1.) ON 8. 3. 1987, Shiv Dayal aged 29 years died in an accident involving the truck bearing No. DIL 3116. He was survived by his wife, a minor daughter and parents.

(2.) DEPENDANTS filed a claim petition under section 140 read with section 166 of the Motor Vehicles Act, 1988, claiming compensation in the sum of Rs. 11,28,000 on account of the death of the deceased. Mother of the deceased died during the pendency of the claim petition.

(3.) VIDE award dated 29. 3. 2004, compensation in sum of Rs. 2,68,800 has been awarded by the learned Tribunal.