SAVITA Vs. HARINDER

JUDGEMENT

(1.) APPELLANT Savita is married daughter of Raj Singh since deceased who died in a vehicular accident on 26.11.2001 on account of rash and negligent driving of Chhotu Ram respondent No. 4 the driver of Tata Sumo bearing No HR-26-E-9702 owned by Karnail Singh respondent No. 5 and insured with the Oriental Insurance Company respondent No. 6. The appellant and her other sister Sunita who was also married filed a claim petition asking for the compensation on account of death of their father. Widow of Raj Singh, Sheela Devi also filed her separate claim petition. Vide impugned award of learned Motor Accident Claims Tribunal, Panipat dated 5.3.2005, Sheela Devi the widow of deceased Raj Singh has been granted compensation of Rs. 2,08,600/- along with interest @ 6% per annum whereas the claim petition of the appellant and her sister Sunita stands dismissed. Hence, this appeal.

(2.) IT may be mentioned here that Sunita, the other sister of the appellant has not shown her grievance against the said award.

(3.) WE have heard the learned counsel for the appellant and have gone through the impugned award.