AMRO Vs. GENERAL MANAGER PUNJAB ROADWAYS DEPOT

JUDGEMENT

(1.) THIS order of mine will dispose of F. A. O. No. 1461 of 1991 and Cross Objections No. 82-CIi of 1992.

(2.) UNDER challenge in these cases is the award of Mr. J. C. Aggarwal, Motor Accident Claims Tribunal, Hoshiarpur passed on August 21, 1991 by which the Tribunal had awarded a sum of Rs. 1,66,464/- to Sheela Devi and Balbinder Singh claimants alongwith interest at the rate of 12% per annum from the date of filing of petition i. e, May 7, 1990 till payment. However, no compensation to Smt. Amro, mother of Surjit Ram deceased was awarded. Dis-satisfied with the award, appeal has been filed by Smt. Amro who is the mother of deceased and the cross-objections have been filed by Smt. Sheela Devi for herself and on behalf of her minor son Balwinder Singh.

(3.) I have heard learned counsel for the parties and perused the paper book.