HARYANA STATE ELECTRICITY BOARD Vs. CHHOTU RAM

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident claims Tribunal, Narnaul. The learned Tribunal warded a turn of Rs. 36,000/- as compensation to the parents of the deceased.

(2.) THE brief facts as unfolded in the pleadings of the parties are Devinder Kumar, aged 15 years on the date of accident, a student of 8th Class studying in Government High School, Rewari. On July 15, 1981 he was coming to village Motla Kalan on a bicycle. When he reached near village Berli he met Budh Ram son of Jug Lal and Jug Lal son of Chunni residents of village Khushpura. The deceased stopped there and started talking to them. They were standing five feet away from the edge of the pucca road. A pick up van HRG 6040 belonging to Haryana State Electricity Board came from the side of village Daroli on its way to village Berli. It was being driven by Kali Ram driver employed in the Haryana State Electricity Board. The vehicle was being driven by Kali Ram in course of his employment. The vehicle was turned towards the deceased all of a sudden. As a result thereof, he was hit by the vehicle and he died at the spot. The deceased was a good sportsman and had represented the school in State level matches.

(3.) THE learned Tribunal framed the following issues: