ATUL JAIN Vs. NOHAR CHAND

JUDGEMENT

(1.) ON 20.2.1992, one Rajinder Kumar was killed in an accident, involving a four-wheeler being driven by Shish Pal, respondent No. 8 and two tractors driven by respondents Balak Ram and Sher Singh. The parents of the deceased filed a claim petition, seeking compensation of Rs. 5,00,000/- on account of the death of their son.

(2.) NOTICE was issued to the respondents and on the pleadings of the parties, the following issues were framed :-

(3.) TWO appeals have been filed against the award of the Tribunal, F.A.O. No. 954 of 1993 by Atual Jain and Prem Chand Jain, owners of the four-wheeler and F.A.O. No. 824 of 1993 by Nohar Chand and Smt. Bhulla, the parents of the deceased. Both these matters are being disposed of by this judgment.