(1.) IN a motor vehicle accident which took place on 18.1.90 at Dubbling bridge, on Kalpa-Kaja Road in District Kinnaur, one Kishore Kumar Sharma a Draughtsman in the H.P. State Electricity Board, had died. The deceased at the relevant time was travelling in the official jeep of the State Electricity Board bearing No. HPS-6876. The said jeep at the relevant time was being driven by Sohan Lal driver. It is alleged that the accident occurred due to the rash and negligent driving on the part of the said driver, who while so driving lost control over the vehicle as a result of which it went off the road and fell down about 500 feet below in the Khud. In such accident all the five occupants including the driver had died.
(2.) THE widow and minor daughters of the deceased approached the learned Motor Accident Claims Tribunal (I), Shimla seeking compensation to the tune of rupees five lacs on account of the death of deceased Kishore Kumar Sharma. During the pendency of such petition before the learned Tribunal, the parents of the deceased also came to be impleaded as parties. The widow, minor daughter and the parents of the deceased are hereinafter referred to as the claimants.
(3.) THE learned Tribunal vide its impugned award dated 11.1.1994 dismissed the claim petition insofar as the widow and parents of the deceased are concerned by holding that the petition filed by them was barred by time and there existed no reasonable grounds to condone the delay. In so far as the claim on behalf of the minor daughter of the deceased is concerned, the same was allowed and compensation to the tune of Rs. 1,68,000/- was granted in her favour.