AMAR SINGH Vs. AMARJIT SINGH AND OTHERS

JUDGEMENT

(1.) THIS appeal has been filed by Amar Singh father of Tej Pal (deceased) against the judgment -cum -Award dated March 4th, 2013 passed by the Motor Accident Claims Tribunal (for short "the Tribunal"), Kurukshetra. On April 21st, 2012 Tej Pal along with his mother Raj Kumari alias Paro (deceased) met with an accident on account of negligent driving of motor cycle No. HR -07 -H -5721 by Amarjit Singh. FIR No. 61 under Section 304 -A IPC was registered in Police Station Ladwa against the driver of the motor cycle.

(2.) AMAR Singh filed two claim applications bearing No. 68 and 69 of 2012 before the Tribunal. Claim application No. 68 of 2012 was filed by him along with wife and 6 months old daughter of Tej Pal seeking compensation on account of death of Tej Pal.

(3.) IN claim application No. 68, the Tribunal, vide impugned Award, awarded compensation of Rs. 6,50,128/ - to the wife and child of Tej Pal along with interest at the rate of 7.5% per annum from the date of filing of claim application till its realization but declined to grant compensation to the appellant.