CHIEF EXECUTIVE OFFICER Vs. MANGAL

JUDGEMENT

(1.) The appeal is already admitted. Heard both sides.

(2.) Aggrieved by the direction to pay compensation of Rs.1,35,000/ to the legal representatives of deceased Ashok Puri, i.e. present respondent nos.1 to 3, the present Appeal is preferred by the owner of the jeep.

(3.) Respondent nos.1 to 3 came before the Tribunal with a case that while deceased was travelling by jeep bearing no. MXV7982 owned by the original respondent no.5 and insured with original respondent no.6 i.e. present respondent nos.4 and 5, at that time, the jeep bearing no. MXV7593 owned by the Zilla Parishad i.e. by the present appellant came from the opposite side. Driver thereof i.e. original respondent no.4/appellant no.4Lahu drove the said vehicle of the Zilla Parishad in a rash and negligent manner and dashed to the opposite jeep. In the accident, deceased has died and, therefore, the compensation is claimed.