I.S. SAHARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 12th February, 1978, there was an accident between Car No. D.L.I. 7752 and Haryana Roadways Bus No. HRL 5549 which took place on the G.T. Road near Ganaur. Rattan Ram, the driver of the car, died in this accident while three persons, namely, I. S. Saharia, Asha Saharia and G.S. Saharia, travelling therein received injuries.

(2.) SEPARATE claims for compensation were put in by the three injured claimants, namely, I.S. Saharia, Asha Saharia and G.S. Saharia, claiming compensation for the loss suffered by them on account of the injuries received in this accident while the legal representatives of Rattan Ram deceased filed a separate claim application seeking compensation on account of the death of the deceased. All the four claim applications were dismissed by the Tribunal for non-payment of the requisite Court-fees.

(3.) THE impugned order of the Tribunal in all these four matters is hereby set aside. The parties are directed to appear before the Tribunal on 21st May, 1984. The costs of these appeals shall be costs in the proceedings before the Tribunal.