SHANTI DEVI Vs. SUKHDEV RAJ

JUDGEMENT

(1.) THIS judgment will dispose of F. A. O No. 78 of 1985 and Cross Objections No. 39-CII of 1985, as these arise out of one and the same award of Motor Accident Claims Tribunal, Karnal.

(2.) SHANTI Devi alongwith her minor daughters filed claim petition under Section 110-A of the Motor Vehicles Act Claiming rupees two lacs compensation on account of the death of Krishan Lal, husband of Shanti Devi which occurred in a vehicular accident with truck H P. K. 5893 driven by Din chand respondent respondent rashly and negligently- The Motor Accident Claims Tribunal, Karnal (for short the Tribunal) awarded compensation of Rs. 97,680/- to the claimant with 12% interest from the date of claim petition. Aggrieved against the same, the claimants have filed the instant appeal. Sukhdev Raj respondent has filed cross objections No. 39-CII of 1985 against the aforesaid award of the Tribunal.

(3.) THE challenge to the award by the claimants is that proper multiplier in the case has not been applied and adequate compensation has not been awarded