DATTA RAM Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner has assailed order dtd. 3/6/2023, passed by the learned Motor Accident Claim Tribunal-1, Sirmaur District at Nahan, Himachal Pradesh, in Execution Petition No.89-Exe/10 of 2017.

(2.) Brief facts necessary for the adjudication of this petition are that Sh. Man Dass had approached the Motor Accident Claims Tribunal by way of a claim petition under Sec. 166 of the Motor Vehicles Act seeking compensation on account of the death of Sh. Moti Ram in a Motor Vehicle Accident Claims Tribunal.

(3.) The claim petition of Man Dass was allowed by the learned Tribunal in terms of Annexure P-1 dtd. 30/10/1996. Learned Tribunal awarded compensation to the tune of Rs.50,000.00 in favour of Man Dass.