MANJIT KAUR Vs. SAT PAL

JUDGEMENT

(1.) THIS will dispose of F. A. O. No. 783, 784 and 791 of 1987. All these appeals are directed against the Award of the Motor Accidents Claims Tribunal whereby a claim petitions filed by the claimants were partly allowed.

(2.) IN brief, the facts are that car bearing registration No. CHA.-2631 driven by Ram Lok belonging to Punjab State University Text book Board, Punjab, Mohali, met with an accident and as a result thereof Ram Lok Driver, Kapoor Singh Ghuman and Ramesh Puri who were travelling in the car, died. Widow of Ram Lok, namely, Angrez Kaur, three minor daughters, namely, Baljit Kaur, Paramjit Kaur and Jaswinder Kaur and two minor sons, namely, Sikramjit Singh, Jaspal Singh, father of the deceased, namely Baru Ram and mother Dyal Kaur, filed claim petition claiming compensation on account of the death of Ram Lok. Similarly, Manjit Kaur widow of Kapoor Singh Ghuman, Rammik Singh Ghuman, son and two daughters, Narinderjit Kaur, filed claim petition claiming compensation on account of the death of Kapoor Singh Ghuman while Prem Lata Puri widow of Ramesh Puri, Vipan Puri, minor son and Sonia Puri, minor daughter and Sudershan Wati, mother preferred yet another claim petition claiming compensation on account of the death of Ramesh Puri.

(3.) ALL the three claim petitions were decided by the Motor Accidents Claims Tribunal. Tn the case of Ram Lok deceased claimants were held entitled to get compensation of Rs. 73,000/ -. Out of this amount, a sum of Rs. 5,000/- each was to go to the old parents of the victim, Ram Lok whereas a sum of Rs. 10,000/- each was ordered to be paid to three minor daughters and two minor sons and the remaining amount of Rs. 13,000/- was to go to the widow of the deceased i. e. Angrez Kaur