INDIRA DEVI Vs. RANJEET SINGH

JUDGEMENT

(1.) CHALLENGE in this appeal is to the award dated 24th April, 2006, made by the Motor Accident Claims Tribunal (III), Shimla, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 49 -S/2 of 2005/2000, titled as Smt. Indira Devi and another versus Sh. Ranjeet Singh and others, whereby compensation to the tune of Rs. 4,30,000/ - with interest @ 6% per annum from the date of the claim petition till its realization, came to be awarded in favour of the claimants and against the respondents and respondent No. 3 i.e. insurer was saddled with liability to satisfy the awarded amount (for short, the "impugned award"), on the grounds taken in the memo of appeal.

(2.) THE claimants, being victims of the vehicular accident, in which their sole bread -earner, Sat Pal while traveling in the offending vehicle -Truck No. HR -37 -2885 on 5.8.2000, at about 8.15 a.m., which was being driven by Driver Babu Ram in a rash and negligent manner at Nakrari Government School, suffered multiple injuries and succumbed to the injuries at PHC Rohru, invoked jurisdiction of the Tribunal for grant of compensation to the tune of Rs. 10,00,000/ -, as per the break -ups given in the claim petition.

(3.) WHETHER late Sh. Sat Pal was traveling as unauthorized/gratuitous passenger in the said truck as alleged? ...OPR -3