NIRMAL DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is claimants' appeal against the award of the Motor Accident Claims Tribunal, Karnal dated 2. 8. 1984, which on a claim petition under Section 110-A of the Motor Vehicles Act, had awarded a sum of Rs. 86,000/- to the claimants with 5% interest PA from the date of order i. e. 2. 8. 1984.

(2.) THE challenge to the award is that though the Motor Accident Claims Tribunal had held the claimants to be entitled to Rs. 96,000/- as compensation, but out of this amount, a sum of Rs. 10,000/- was deducted on the ground that Smt. Nirmala Devi, widow of the deceased had been employed as L. D. C. by the H. S. E. B. . According to the Counsel for the appellants, this amount cannot be deducted. The counsel further contends that dependency of the appellants has not been correctly calculated and proper rate of interest has not been awarded.

(3.) I have perused the case file.