KALA Vs. AMRIT KUMAR

JUDGEMENT

(1.) THE above noted two appeals and cross objections arising out of award dated 14.3.2003 of learned Motor Accidents Claims Tribunal (II), Solan (for short, 'the Tribunal'), are being disposed of together by this single judgment.

(2.) A mule of respondent Amrit Kumar, hereinafter referred to as the claimant, was killed and his cart was damaged in a motor accident which took place on 27.4.2000 at about 11 a.m. near Satsang Bhawan on Nalagarh Kalka Road.

(3.) THE claimant approached the learned Tribunal by way of a petition under Section 166, Motor Vehicles Act, 1988 (for short, 'the Act') seeking compensation to the tune of Rs. 55,000, that is, Rs. 40,000 for the dead mule and Rs. 15,000 for the damage caused to the cart.