NDRAWATI Vs. RAMESH KUMAR

JUDGEMENT

(1.) By this judgment, I will dispose of F.A.O. No. 486 of 1987 titled Indrawati v. Ramesh Kumar and F.A.O. No. 262 of 1987 titled Ramesh Kumar v. Indrawati, as both these appeals have arisen from the award dated 9.1.1987 passed by the court of Motor Accidents Claims Tribunal, Rohtak, who, awarded a sum of Rs. 18,000 by way of compensation to Indrawati, widow of Rajinder Singh, besides interest at the rate of 12 per cent from the date of the filing of the claim petition till realisation.

(2.) It was also ordered by the Tribunal that Ramesh Kumar shall pay 50 per cent amount of compensation while 50 per cent amount of compensation shall be paid by respondent Nos. 3 and 4, i.e., Rameshwar Dass and the State of Haryana.

(3.) Indrawati through her appeal has made a prayer that the compensation may be enhanced while Ramesh Kumar has filed the appeal that he is not liable to pay compensation as awarded by the Tribunal. It may also be mentioned here that Motion Bench dismissed the appeal of Ramesh Kumar vis-a-vis Indrawati vide its order dated 12.5.1987.