RAVI KUMAR Vs. PARKASHO DEVI

JUDGEMENT

(1.) This is an appeal filed by the appellant under Section 173 of the motor Vehicles Act against the award of the Court of learned Motor Accident Claims Tribunal, Hamirpur, dated 11.2.2009, allowing the application filed by claimants/respondents No. 1 and 2, for grant of compensation under Section 140 of the Motor Vehicles Act.

(2.) A notice of the appeal was issued to the respondents.

(3.) Briefly stated, the facts of the case are that the claimants /respondents No. 1 and 2, hereinafter referred to as `the claimants', filed a claim petition under Section 166 of the Motor Vehicles Act before the learned Motor Accident Claims Tribunal. Alongwith the said petition, an application under Section 140 of the Motor Vehicles Act, 1988, was also filed for payment of a sum of Rs.50,000/- as no fault liability. The learned Tribunal after taking reply from the appellants, allowed the application and directed that a sum of Rs.50,000/- shall be deposited by the appellants. Being aggrieved, the appellant has preferred the present appeal.