BALA Vs. VASUDEV

JUDGEMENT

(1.) THIS is an appeal filed by Smt. Bala and others, hereinafter described as "the appellants", directed against the award of the Motor Accident Claims Tribunal, Bhiwani, dated 2.4.1999. By virtue of the impugned award, the learned Tribunal had awarded Rs. 2,02,000/- in favour of the appellants and against the respondents. The respondents were held liable jointly and severally to make the payment of the compensation with interest at the rate of 12% per annum from the date of filing of the claim petition till actual realisation. The learned Tribunal apportioned the said amount amongst the appellants in the following manner :-

(2.) 50% amount of the share of Smt. Bala was directed to be deposited in any Nationalised Bank for a period of five years, whereas the entire share of the minors was directed to be remained deposited in any Nationalised Bank till they attain the age of majority. The appellants seek enhancement of the compensation so awarded.

(3.) THE respondents have contested the claim petition on identical pleas. It was stated that the fault was entirely of the deceased who was driving the motor-cycle in a rash and negligent manner.