NIRMAL KATYAL Vs. AMARJEET SINGH

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,58,334/- has been awarded to the appellants under Section 163a of the Motor Vehicles Act.

(2.) THE accident dated 27th February, 2007 resulted in the death of Vijay katyal. The deceased was survived by his wife, two sons, one daughter and parents, who filed the claimed petition before the Tribunal.

(3.) THE learned Tribunal has given a finding that there was no negligence on the part of the driver of the offending vehicle. The learned Tribunal has converted the claim petition from Section 166 to Section 163a of the Motor vehicles Act and has awarded the compensation under Section 163a of the Motor vehicles Act.