MUKHTIAR KAUR Vs. PARMINDER SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 15.5.2007 passed by Motor Accident Claims Tribunal, Sangrur, whereby, the petition claiming compensation under Section 163-A of the Motor Vehicles Act (herein for short 'the Act') was dismissed on the ground that the deceased was having income more than Rs.40,000/- per annum.

(2.) HEARD .

(3.) AGAIN , while relying upon its own decision in the aforesaid case and taking into consideration all other relevant law on the subject, the Apex Court in case United India Insurance Company Limited v. Kavita Chhabra and others, 2006 ACJ 1484 held as under :-