SAJJAN SINGH Vs. MANJIBHAITL

JUDGEMENT

(1.) THIS appeal was filed by the parents of deceased Santosh against the Award dated 3.1.1989 passed by Motor Accident Claims Tribunal, Alirajpur District Jhabus in civil case No. 1/88 whereby the learned Tribunal has awarded compensation of Rs. 50.000/- with interest @ 12% per annum from the date of claim petition till realisation.

(2.) THE learned Tribunal has held the claimants Sajjan Singh and Mangtibai-parents of the deceased Santosh, entitled to said compensation in equal shares. It has been directed by the learned Tribunal that upon deposit of the awarded amount of compensation in court the claimants shall be paid Rs. 1000/- each by account payee cheques and the balance amount shall be deposited in two equal fixed deposits for six years in the names of the two claimants in the State Bank of Indore, Alirajpur Branch and the claimants shall be entitled to receive interest annually from the said fixed-deposits.

(3.) DURING the pendency of this appeal the father of the deceased, Sajjan Singh has died and his two sons Dinesh and Shambhusingh have been brought on record as appellants against the name of Sajjansingh in the cause title on 21.9.90