KAMALA KUMARI Vs. SUNIL KUMAR

JUDGEMENT

(1.) This is an appeal against the judgment and award dated 24.2.1996 passed by the Motor Accidents Claims Tribunal, Uttarkashi.

(2.) The petitioners have filed a petition under section 166 of the Motor Vehicles Act, for the grant of compensation due to the death of Kuldip Singh. The deceased was working in Tehri Hydro Development Corporation and was getting a salary of Rs. 2,270 per month. The petitioners were the father and mother of the deceased. It appears that Veer Singh, father of the deceased, died during the pendency of the petition.

(3.) The petitioners have stated that the deceased died in a motor vehicle accident on 5.12.1992 at 3.30 p.m. at Barethi Chungi Chowki, Uttarkashi involving Marutivan No. UP 08-669. It has been alleged by the petitioners that the accident was caused due to rash and negligent driving by the driver of the vehicle in question. Deceased was unmarried.