MEERA SINHA Vs. SH. MEHAR SINGH @ MEHAR CHAND

JUDGEMENT

(1.) F .A.O. No. 996 of 1992 (Smt. Meera Sinha & others v. Mehar Singh @ Mehar Chand & others), F.A.O. No. 666 of 1992 (Raj Rani & another v. Mehar Chand & others), F.A.O. No. 832 of 1992 (Himachal Road Transport Corporation v. Smt. Raj Rani & others) and F.A.O. No. 833 of 1992 (Himachal Road Transport Corporation v. Meera Sinha & others) are being disposed of by this judgment. The facts are taken from F.A.O. No. 996.

(2.) ASHOK Sinha, who are working as a Product Manager with M/s Orient Electronics Private Ltd., New Delhi, was killed in an accident on February 2, 1988, involving bus bearing No. HIU-1301, belonging to the Himachal Road Transport Corporation, Una. The legal heirs of Ashok Sinha, i.e., his widow, his mother and his minor children filed a claim application before the Motor Accident Claims Tribunal, claiming a sum of rs. 8,00,000/- as compensation. The claimants in claim petition No. 142 of 1991 (FAO No. 666 of 1992) had claimed compensation of Rs. 6,49,000/- on account of the death of their son Rakesh Kumar.

(3.) ON the pleadings of the parties, the following issues were framed in the present petition as well as in the connected matters :- Issues framed in claim petition No. 141 of 1991