ASHA SAHARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) ALL the above Letters Patent Appeals have arisen from one and common judgement dated 11.1.1996, hence the same are being heard and decided together. For the purposes of deciding the appeals, we take-up the facts of LPA No.849 of 1996.

(2.) PRESENT intra-Court appeal is filed assailing judgement dated 11.1.1996 passed by learned Single Judge in FAO Nos.598, 599 and 600 of 1996, whereby allowing the appeals to the extent that claimants will be entitled to 1/4th of compensation amount as determined by the Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal).

(3.) THE Tribunal refused to grant any compensation to any of the claimants on the ground that the accident had not taken place due to the negligence of the driver of the bus in question, although, the Tribunal in the body of the judgement has observed that compensation for injuries sustained by G.S Saharia is assessed at Rs.50,000/-, for Asha Saharia Rs.25,000/-, for I.S. Saharia Rs.40,000/-and for Lila Vati, widow of Rattan Ram Rs.48,000. Judgement of the Tribunal in all the claim petitions were challenged before learned Single Judge by way of filing appeals bearing FAO No.598, 599 and 600 of 1996. Learned Single Judge disposed of all the aforesaid appeals vide impugned judgement dated 11.1.1996.