MURTI DEVI Vs. SONU

JUDGEMENT

(1.) PRESENT appeal has been filed by appellant -claimant against award dated 30.03.2012 by Motor Accident Claims Tribunal, Sirsa (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation of Rs. 2,00,000/ - in favour of Kirshan Kumar and Rs. 25,000/ - in favour of Murti Devi.

(2.) RELEVANT facts for the purpose of decision of both the appeals that on 30.06.2010 appellant Krishan Kumar, Jai Kishan (since deceased) and Murti Devi were going in a Maruti Car bearing registration No.HR -18 - 1145 from Agra. The said car was being driven by Jai Kishan (deceased) at a moderate speed and right on his left side and at Jodhkan turn a tractor bearing registration No.HR -24 -F -2581 which was being driven by respondent No.1 came from opposite side and all of a sudden respondent No.1 turned the tractor and collided with car bearing No.HR -18 -1145 and as a result of which they all sustained injuries. Respondent No.1 fled away from the spot after causing the accident. Matter was reported to the police. 3 -A Injuries caused to Krishan Kumar and awarded a sum of Rs. 25,000/ - only on account of death of Jai Kishan mainly on the ground that Murti Devi and her son had not suffered any substantial loss on account of death of Jai Kishan as she was getting same pension.

(3.) BOTH the appellants sought compensation for the injuries having been sustained in the accident.