PARVESH KUMARI AND ANOTHER Vs. RAMPHAL AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 20.02.2002 passed by the learned Motor Accidents Claims Tribunal, Kaithal (hereinafter called the 'Tribunal'), vide which claimants have been awarded a compensation of Rs.2,54,800/- on account of death of Kuldeep Singh in the motor vehicular accident, which took place on 21.04.2001.

(2.) It was pleaded that deceased Kuldeep Singh was earning Rs.8000/- per month and was 22 years of age at the time of the accident.

(3.) The claim petition filed by the appellants-claimants was contested by respondent No.1 driver-cum-owner and respondent No.2 the Oriental Insurance Company Ltd. by filing separate written statements.