SUNITA Vs. RAJENDER SINGH

JUDGEMENT

(1.) This order shall dispose of FAO-3474-2014 and FAO-6223- 2014, as both the above noted appeals arise out of the same award dated 06.03.2014, passed by the Ld. Motor Accident Claims Tribunal, Kaithal (hereinafter referred to as 'the Tribunal').

(2.) The instant appeal has been filed by the legal heirs of deceased Purshotam claiming compensation on account of his death in the motor vehicle accident, which occurred on 24.03.2012, due to the rash and negligent driving of the offending truck bearing registration No. HR-38V- 5577, by its driver Rajinder Singh-respondent no.1.

(3.) The Tribunal while holding that the accident happened due to the rash and negligent driving of the offending truck bearing registration No. HR-38V-5577, by its driver respondent no.1 - Rajinder Singh, awarded compensation in the sum of Rs. 3,61,600/- with interest @ 7.5% per annum from the date of filing the petition till its realisation, which is reproduced as under:-