KEWAL KRISHAN Vs. D T C

JUDGEMENT

(1.) .-

(2.) THE appellants are aggrieved of the adequacy of the amount awarded to them as compensation by the Motor Accident Claims Tribunal by its order dated 15th of December 1980. THE total award made was for a sum of Rs. 16,200 for the payment of which 60 days' time was given failing which the appellants were made entitled to 6% interest per annum from the date of the award till realisation. THEre is no cross-appeal by the respondents. Hence the findings on other issues have become final and it is not open to the respondents to challenge the findings that this accident occurred as a result of rash and neghgent driving of the offending vehicle by respondent No. 2. THE victim of the accident is one Brijinder Kumar and the date of the accident is 29th of April 1976 at 6 p.m. at Vinay Nagar, New Delhi. THE offending bus No. DHP 2083 belonged to the D.T.C. THE age of the deceased on the date of the incident was 24 years and he was unmarried.