HRTC Vs. SIMMI

JUDGEMENT

(1.) IN the given facts, I do not find it necessary to issue notice in the application and for the reasons set out therein, delay of 35 days in filing the appeal, which has been sufficiently explained, is condoned. Application stands disposed of.

(2.) HRTC has assailed the award dated 17.10.2012, passed by the Motor Accident Claims Tribunal, Fast Track Court, Una, in MAC Petition No.20/2009, titled as Smt. Simmi versus Jaan Mohammad and another, whereby claimants' petition, under the provisions of Section 166 of the Motor Vehicles Act, for award of compensation stands allowed. In terms of the impugned award, a sum of Rs.6,66,000/- stands awarded to the claimants.

(3.) WHILE adjudicating the claim petition, the Tribunal framed the following issues: