RAMESH KUMAR Vs. J P SINGH

JUDGEMENT

(1.) THIS is an appeal preferred under Section 173 of the Motor Vehicles Act, 1939, against the award by the First Additional Motor Accidents Claims Tribunal on 31. 8. 1990.

(2.) THE accident took place on 16. 5. 1987. Asharam, aged 17 years, was the victim. As a result of the injuries sustained by him, he died on the spot.

(3.) LEARNED counsel for the parties have not addressed any argument with regard to the finding on issue No. 1. Thus, the factum of accident which the learned Counsel for the parties addressed the court is with regard to the quantum of compensation.