MOHINDER SINGH Vs. RAJA RAM

JUDGEMENT

(1.) CM-15822-CII-2014 Allowed, as prayed for. Main Case

(2.) The present appeal has been filed by the claimants challenging the award dated 19.03.2014 passed by the Motor Accident Claims Tribunal, Karnal (for short, the Tribunal), vide which, only an amount of Rs. 50,000/-was awarded under the no fault liability.

(3.) At the outset, learned counsel for the appellants restricted his claim qua appellant No.6 i.e. unmarried Sister, who was aged 14 years at the time of accident. In view of the above, the appeal qua appellant Nos.l to 5 is dismissed as not pressed.