RAM KUMAR Vs. BHAJAN LAL

JUDGEMENT

(1.) The matter comes upon an application for deciding the appeal in the light of judgment of Hon'ble the Supreme Court in the case of Mukund Dewangan V/s Oriental Insurance Company Limited(Supra).

(2.) With the consent of the learned counsel for the parties, the matter is heard and decided at this stage.

(3.) The present appeal has been preferred by the appellants against the Judgment and Award dtd. 23/7/2009 passed by the Motor Accident Claims Tribunal, Bhadra District Hanumangarh in M.A.C. Case No. 06/2008 whereby, the claim petition filed by the claimants has been allowed, an amount of Rs.1,25,885.00 was awarded as compensation in favour of the respondents/claimants. The present appeal has been preferred by the owner of the pickup vehicle which was involved in the accident which occurred on 9/9/2007.