SONA Vs. GENERAL MANAGER HARYANA ROADWAYS BUS DEPOT

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accidents Claims Tribunal, Narnaul, dated 29.7.1985, which has dismissed the claimed petition filed by the claimants for the grant of compensation on account of death of Raj Singh, who died in a vehicular accident on 5.2.1985. However, a sum of Rs. 15,000/ - was awarded to the claimants on account of 'no fault liability'.

(2.) THE challenge to the award is that the claimants had sought adjournment for producing remaining evidence but the Tribunal closed the evidence of the claimants by order dated 29.7.1985 and awarded a sum of Rs. 15,000/ - on account of 'no fault liability'. Had the Tribunal afforded an opportunity to the claimants to lead their entire evidence, they would have been entitled to the higher compensation.

(3.) THE Motor Vehicles Act is a social legislation which was enacted for the benefit of the claimants. The object of the Act is provide monetary benefits to the dependents of a deceased person who dies in an accident in order to avoid hardship to them. More so the rule of strict compliance of the provisions of Civil Procedure Code is not to be applied to the accident cases.