STATE OF PUNJAB Vs. POONAM MALIK

JUDGEMENT

(1.) This appeal is by the owner against the award dated 07.03.1998, passed by the Motor Accident Claims Tribunal, Gurdaspur.

(2.) The record of this file had been burnt in the fire incident which had taken place in the year 2011. Only the copy of the award could be reconstructed. None of the parties could give any material for reconstruction of the record. The counsels appearing for the parties agreed that the matter can be decided on the basis of whatever is available on the record.

(3.) A claim petition under Sec. 166 of the Motor Vehicle Act seeking compensation for the death of Kaushal Kumar was filed. He was a Head Constable with Punjab Police and was getting salary of Rs.4,000.00 per month. The claimants were the widow, the minor children and the mother. The Tribunal found that the deceased was getting salary of Rs.3,434/- per month and calculated the compensation of Rs.3,84,000.00 and apportioned the amount to all the claimants.