UNION OF INDIA Vs. FATIMA

JUDGEMENT

(1.) THIS civil miscellaneous first appeal is filed against the award dated 30/6/2006 passed by the M.A.C.T.. Srinagar.

(2.) THE claim petition came to be filed under section 166 of Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act of 1988') by Fatima (widow); Kulsooma and Mubeena (daughters) and Nissar Ahmed Matoo (minor son) before M.A.C.T., Srinagar on 23.7.2001 claiming compensation of Rs. 15,60,000 from the appellants on the ground of death of Gh. Hassan Matoo, husband of petitioner No. 1 and father of petitioner Nos. 2 to 4.

(3.) THE Claims Tribunal ultimately after considering the evidence by parties and on the basis of the law, passed award in the amount of Rs. 5,43,000 in favour of the claimants and interest at the rate of 9 per cent per annum from the date of filing of claim petition till final realization of the award was also passed in favour of the claimants.