RAJ BALA Vs. RAJ SINGH AND OTHERS

JUDGEMENT

(1.) Learned Motor Accident Claims Tribunal, Jind through a common award dated 25.4.2000 disposed off five claim petitions pertaining to the same very accident. All the petitions were allowed except MACT Case No. 86 of 16.8.1997 titled as Smt Raj Bala vs. Raj Singh and others which pertains to compensation by way of damages to Maruti car bearing No. DAV-3085 (in short, 'the car'). The present appeal is in respect of these findings.

(2.) Hearing at length learned counsel for the parties. What permeates is that on 27.2.1997 around 11 p.m. Ram Parkash driver of the Maruti car, respondent No.4 before the Tribunal was driving the car alleged to be owned by Raj Bala-claimant in the claim petition in which Atma Ram, his wife Raj Bala and Satya Dev Jain were travelling and while they reached near the culvert of Jind-Narwana road, the vehicle met with an accident with truck No. HR-32-3244 (in short, 'offending truck') coming from the opposite side. As a consequence of which, one of the passengers died and other received injuries leading to alleged extensive damage to the car.

(3.) The present matter pertains to the compensation regarding damage to the car. The claimant has sought to agitate that she has spent more than Rs. 50,000/- on its repair and, hence, sought compensation.