RAJ KALI Vs. SUNDER AND ORS.

JUDGEMENT

(1.) Appellant-claimant is aggrieved by award dtd. 30/11/1999, passed by Motor Accident Claims Tribunal, Gurgaon, vide which claim petition filed by appellant was dismissed.

(2.) I have heard learned counsel for parties and have also carefully gone through file.

(3.) The case of appellant-claimant is that she is daughter of Ram Sumer (deceased) who died in motor vehicle accident on 11/11/1997. Appellant-claimant claims that she is natural daughter of Shri Ram Sumer (deceased) and, therefore, she filed claim petition. When evidence of appellant-claimant was recorded as PW2, she stated in cross examination that when she was child, aged about 2/3 years, she was adopted by Sona, sister of Ram Sumer (her father). Since then, she is living with Sona and her husband at village Katra Lal Ganj. She further stated that she treated Sona and her husband as her parents. She further admitted that she has also got real sister Phoolwati. Said Phoolwati is stated to be dead. Phoolwati did not come forward to claim compensation. In view of fact that appellant- claimant admitted that she was adopted by Sona and her husband, Tribunal held that claimant is not LR of Ram Sumer and is not entitled to compensation.