ANITA MAHENDRU Vs. KAILASH VERMA

JUDGEMENT

(1.) The present appeal 1.4.2003 passed by the Motor Accidents arises out of the impugned award dated Claims Tribunal-I, Solan, H.P. in M.A.C. Petition No. 1-S/2 of 2002 titled as Anita Mahendru v. Kailash Verma, whereby a sum of Rs. 2,96,000 plus interest at the rate of 9 per cent has been directed to be paid as compensation to the appellants- claimants.

(2.) Brij Mohan, respondent No. 2 was driving vehicle No. HP 07-3725 owned by Kailash Verma, respondent No. 1 which met with accident on 4.11.2001 in which Kailash Chand Mahendru died. F.I.R. No. 258/2001 was registered against the driver.

(3.) The claimants being the legal heirs of the deceased Kailash Chand Mahendru filed a claim petition under section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') for the grant of compensation. Claimant No. 1 is the wife, claimant Nos. 2 and 3 are minor daughters and claimant No. 4 is the mother of the deceased.