- (1.) This appeal is by certificate from the judgment dated 26 April, 1967 of the High Court of Punjab and Haryana in Letters Patent Appeal No. 273 of 1963.
(2.) The respondent, Mst. Parsini, is the widow of Beer Chand. Beer Chand died on 26 March 1960 in an accident with a tractor belonging to the Punjab Public Works Department (Electricity Branch), Ludhiana.
(3.) The widow made an application under Motor Vehicles Act, 1939. The Tribunal granted compensation of Rs.2000/- to the applicant.;