HARAMAR SINGH Vs. KAMAL TRANSPORT SOCIETY LTD.

JUDGEMENT

(1.) - The present appeal arises out of the award dated 27.12.1995 passed by the Motor Accident Claims Tribunal, Solan, in M.A.C. Petition No. 5 -S/2 of 1992 titled as Haramar Singh v. Kamal Transport Society Ltd. and others, determining the compensation Rs. 86,400/ - payable to respondents No. 3 and 4 alone.

(2.) The appellant is aggrieved of the fact that the amount determined has not been apportioned between all of the legal heirs of the deceased and he being the husband of the deceased was entitled to statutory compensation under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as ˜the Act).

(3.) None of the respondents, the Insurance Company, the truck owner, driver or the remaining legal heirs/claimants have filed the appeal. They have accepted the award as it is and are happy with the same.