PUSHPA DEVI Vs. KAMAL SINGH

JUDGEMENT

(1.) Feeling aggrieved by an award of Motor Accidents Claims Tribunal under the proceedings under section 110-A of Motor Vehicles Act, 1939, whereunder as against the claim of compensation to the extent of Rs. 6,88,000 by the present claimants-appellants, they had been awarded an amount of Rs. 2,16,000 and that too against the owner and driver of the offending motor vehicle which was a tractor exonerating the insurer company, they have now come up in appeal praying for modification of the award and grant of the amount of compensation as prayed for against not only the owner and driver but also against the insurer.

(2.) We have heard the learned counsel for the parties and have carefully perused the record.

(3.) The facts in brief shorn of details and necessary for the disposal of this appeal lie in a narrow compass: Dwarika Prasad the husband of the appellant No. 1 and the father of the other appellants died in an accident involving the offending motor vehicle, tractor bearing registration No. CPH 6414 on 30.7.1985.