RAKSHA DEVI Vs. PRADEEP KUMAR & OTHERS

JUDGEMENT

(1.) Subject matter of this appeal is the judgment and award, dated 3rd May, 2011, made by the Motor Accident Claims Tribunal-I, Sirmour, District Sirmour at Nahan, H.P. (for short 'the Tribunal') in MAC Petition No. 20-MAC/2 of 2008, titled as Smt. Raksha Devi vs DeviShri Pardeep Kumar Shri Pardeep Kumar Shri Pardeep Kumar & others & others & others, whereby the claim petition came to be dismissed (for short 'the impugned award').

(2.) The claimant, being victim of the motorvehicular accident, had filed the claim petition before the Tribunal for grant of compensation to the tune of Rs. 5,00,000/-, as per the break-ups given in the claim petition.

(3.) The respondents resisted and contested the claim petition by filing replies.