UNION OF INDIA Vs. KIRAN BALA

JUDGEMENT

(1.) This appeal has been preferred under Sec. 173 of the Motor Vehicle Act, 1988 (hereinafter referred to as the 'MV Act') against award dtd. 9/6/2015 passed by Motor Accident Claims Tribunal-III, Mandi, H.P. (for short MACT) in Claim Petition No. 52 of 2007, titled as Kiran Bala & others Vs. Commandant, 70 RCC (Gref) & others, whereby Claim Petition preferred by claimants/respondents has been allowed and 1Whether the reporters of the local papers may be allowed to see the Judgment? Yes appellants have been directed to pay compensation amounting to Rs.13,77,000.00 alongwith interest @ 9% per annum from the date of filing of the petition till payment of the compensation alongwith cost of Rs.5,000.00.

(2.) Parties hereinafter shall be referred as per their status before the MACT, for convenience.

(3.) Claimant No. 1 Kiran Bala is wife of deceased Halku Ram, claimant No. 2 Chamari Devi is mother of deceased Halku Ram, whereas claimants No. 3 and 4 are minor children of deceased Halku Ram.