MOSMI Vs. RAM KUMAR

JUDGEMENT

(1.) ADMITTED.

(2.) SINCE the point involved in this appeal is a very limited one, we intend disposing of the appeal at the preliminary stage itself.

(3.) RINKU, a minor child, aged five years died in a road accident on 16. 5. 1989, the offending vehicle being a four wheeler bearing registration No. HNL 8847 which was being driven by Ram Kumar, respondent No. 1. The parents of the deceased filed a claim petition before the Motor Accidents Claims Tribunal, Karnal, and limited the compensation to one under Section 92-A of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the 1939 Act') which deals with the liability without fault in certain cases and the maximum amount which could be awarded under this provision was Rs. 15,000/ -.