EXECUTIVE ENGINEER, HPPWD Vs. MAYA DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 24.4.2007, made by the Motor Accident Claims Tribunal, Chamba in MAC Petition No. 46 of 2005, titled Maya Devi and others versus The Executive Engineer, HPPWD and others, whereby compensation to the tune of Rs.5,40,000/-, came to be awarded in favour of the claimants, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) It appears that claimants-respondents No. 1 and 2, being the victims of a vehicular accident, filed claim petition before the Tribunal for the grant of compensation to the tune of Rs.10,00,000/-, as per the break-ups, given in the claim petition.

(3.) The respondents resisted and contested the claim petition. The Tribunal, from the pleadings of the parties framed following issues:-