SATISH NATH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE four Letters Patent Appeals Nos. 686, 687, 818 and 819 of 1986 arise out of a common judgment rendered by the learned Single Judge on April 28, 1986, in F.A.Os Nos. 5 of 1983, 63 of 1983 and 64 of 1983.

(2.) LETTERS Patent Appeals Nos. 818 and 819 of 1986 are filed by the State of Haryana challenging the award of compensation in favour of Satish Nath Sharma and Usha Rani respectively. Letters Patent Appeal No, 686 of 1986 of 1986 is filed by Satish Nath Sharma for enhancement of compensation. Letters Patent Appeal No. 687 of 1986 filed by Smt. Bandi Venkata Ratnam and another is also for enhancement of compensation. Therefore, the result is that two Letters Patent Appeals Nos. 818 and 819 of 1986 are filed by the State of Haryana praying for reduction of compensation granted to Satish Nath Sharma and Usha Rani whereas two Letters Patent Appeals Nos. 686 and 687 of 1986 are filed by the claimants for enhancement of compensation.

(3.) THE Motor Accident Claims Tribunal, after recording evidence, vide its award dated 30th August, 1982, awarded Rs. 80,000/ - to Usha Rani, widow of Ashok Kumar, Smt. Bandi Venkata Ratnam was awarded Rs. 56,600/ - whereas Satish Nath Sharma (injured) was awarded Rs. 30,000/ -.