KRISHAN LAL Vs. UOI AND ORS.

JUDGEMENT

(1.) The appellant-Krishan Lal aggrieved against the inadequate compensation granted by the learned Motors Accident Claims Tribunal, Ambala ("Tribunal" - for short) has filed the present appeal for claiming more compensation. Notice was issued by this Court to Union of India on 5.12.2013 for 27.3.2014. As per office report, a counsel is to appear for the Union of India. However, none has appeared.

(2.) Heard counsel for the appellant.

(3.) Smt. Shakuntla, her minor son Harish, her brother-in-law Darshan Lal and wife of Darshan Lal namely Smt. Sunita (all deceased in the case) were going on scooter No. CH-01-6416 from the village Billa to Mansa Devi Mandir on the fateful day of 1.5.1994. They crossed village Jai Singhpura and in the meanwhile at about 11.45 a.m., a military convoy came from the opposite side which was proceeding towards Dehradun. At that time, a military truck bearing No. 91-D-88650-M-271-10 was towing another military truck with a chain. The said truck suddenly turned towards right and applied brakes as a result of which the driver of the truck could not control the truck and both the trucks collided as a result of which the truck turned with their front towards Panchkula side i.e. towards the side from which they were coming. In the process, the front truck crushed all four occupants of the scooter No. CHO-01-6416 resulting in the death of Darshan Lal, Smt. Sunita and Harish, minor at the spot. Smt. Shakuntla Devi expired at the PGI, Chandigarh on 3.5.1994 on account of the injuries that she had suffered in the said accident. Case FIR No. 37 dated 1.5.1994 was registered at Police Station Chandimandir in respect of the accident.