OM PARKASH Vs. HARYANA STATE THROUGH COLLECTOR

JUDGEMENT

(1.) SHRI Om Parkash husband of Smt. Sheela Devi and his minor daughter Miss Niru, have filed the present appeal and it has been directed against the judgment dated 5.1.1988, passe by the MACT, Rohtak, which awarded a sum of Rs. 28,000/- to Ms Niru by way of compensation for the death of Smt. Sheela Devi along with interest at the rate of 12% per annum from the date of the filing of the petition till payment.

(2.) THE accident in this case took place on 8.12.1986 near Kherdi Kilanga Turning between the bus of Haryana Roadways HYR-6077 and three-wheeler/Tempo in which the deceased was travelling along with her husband Shri Om Parkash.

(3.) NOTICE of the claim petition was given to the respondents who denied the allegations. From the pleadings of the parties, the learned Tribunal framed the following issues :-