UNNATI Vs. PEPSU ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) THIS judgment will dispose of LPA Nos. 229 and 230 both the 1987 as they have arisen out of common judgment given by the learned Single Judge.

(2.) THE appellant herein is a girl who was aged 10 months only at the time of accident, in which she lost her mother and father. The Motor Accidents Claims Tribunal granted a compensation of Rs. 52,800.00 'on account of the death of the father of the appellant. No compensation was granted on account of the death of the mother by the Tribunal.

(3.) WE have heard the counsel for the parties.