GOVARDHAN LAL Vs. HEMCHAND JAIN AGENT UCO BANK

JUDGEMENT

(1.) This order shall also govern the disposal of Misc. Appeal No. 295/1982 (Hemchandra Jain Vs. Gordhanlal and others).

(2.) This is an appeal filed by the claimants, parents of the deceased Dhirendra Kumar, against the award dated 8-9-1982, passed by the Motor Accident Claims Tribunal, Ujjain in Claim Case No. 26/78 as compensation with interest @ 6% per annum from the date of filing the claim petition till realisation in respect of the death of deceased who died as a result of Motor Accident caused due to rash and negligent driving of the offending Ambassador Car bearing Registration No. MPO-857 on Maksi-Ujjain Road at about 12.00 in the noon on 28-2-1978.

(3.) The facts giving rise to this appeal, briefly stated, are as follows:-