REKHA MOTHSARA Vs. RAM PHAL

JUDGEMENT

(1.) THIS order will dispose of six appeals, FAO No. 977 of 1986, Smt. Rekha Mothsara v. Ram Phal and Ors. FAO No. 882 of 1986, Smt. Mahima and Ors. v. Ram Phal and Ors. FAO No. 941 of 1986, Girwar Singh v. Ram Phal and Ors. and FAO Nos. 57, 55 and 56 of 1987, filed by the State of Haryana as cross appeals. They arise out of a common award of the Motor Accident Claims Tribunal, Hissar, dated 10-9-1986, in three claim petitions. Since common questions of law and fact arise in these appeals, the same are being disposed by one order.

(2.) THE learned Tribunal awarded Rs. 1,90,300/- to Smt. Rekha Mothsara, widow, and Rs. 40,000/- to Smt. Mahima, mother of the deceased Nardeep Singh on account of his death caused by rash and negligent act of driver Ram Phal of Bus No. HRT 5285 of Haryana Roadways, on 20-9-1984. A sum of Rs. 15,100/- was awarded to Girwar Singh claimant, who was injured in the said accident.

(3.) SMT . Rekha Mothsara, widow of deceased Nardeep Singh, claimed Rs. 3,00,000/- as damages. It was averred Nardeep Singh aged 26-29 years, was employed as Chief Engine Room Artificer in the Indian Navy and was drawing Rs. 1487-50 per month as his salary, with all the perks of free ration, free accommodation, free medical and leave concession for self and family.