PAPPOO Vs. OM PRAKASH

JUDGEMENT

(1.) Heard the learned counsel for the appellant. Perused the record. The claimant-appellant feels aggrieved by the award of the Motor Accidents Claims Tribunal whereunder as against his claim for a compensation of an amount of Rs. 5,39,000 on the ground of death of his father in the motor accident, he had been awarded a sum of only Rs. 25,000 against the owner and the driver exonerating the insurer. He had filed an appeal under section 173 of the Motor Vehicles Act, 1988, confining his claim to Rs. 90,000 only, which was dismissed by the learned single Judge.

(2.) Being aggrieved claimant-appellant has now come up in Letters Patent Appeal seeking reversal of the impugned order.

(3.) The learned single Judge in the impugned order has affirmed the award of the Motor Accidents Claims Tribunal determining the amount of compensation at a figure of Rs. 25,000 recoverable from respondent Nos, 1 and 2, owner and driver respectively exonerating the insurer, respondent No. 3, from the liability in regard to the payment of the compensation.