RAJ PATI Vs. HARBANS SINGH

JUDGEMENT

(1.) This appeal is directed against award dated 5.9.1992 passed by the Motor Accident Claims Tribunal, Kurukshetra (for short, 'the Tribunal') in M.A.C.T. Case No. 151 of 1991.

(2.) Om Parkash, husband of appellant No. 1, father of appellant Nos. 2 & 3 and son of appellant No. 4, lost his life in a motor vehicular accident which took place on 21.8.1991. He was working as Mason with Northern Railways and was getting Rs. 1405/-per month as gross salary. Exhibit-P1 is the certificate showing his salary as aforesaid, net payable as Rs. 1319/-, his date of birth as 4.12.1958, date of appointment as 29.10.1979 and date of retirement as 31.12.2016.

(3.) After appraisal of the entire evidence on record, the Tribunal concluded that the accident occurred on account of rash and negligent driving of offending truck by its driver.