- (1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, Narnaul, dated 29.7.1985, which has dismissed the claimed petition filed by the claimants for the grant of compensation on account of death of Raj Singh, who died in a vehicular accident on 5.2.1985. However, a sum of Rs. 15,000/- was awarded to the claimants on account of 'no fault liability.'
(2.) The challenge to the award is that the claimants had sought adjournment for producing remaining evidence but the Tribunal closed the evidence of the claimants by order dated 29.7.1985 and awarded a sum of Rs. 15,000/- on account of 'no fault liability.' Had the Tribunal afforded an opportunity to the claimants to lead their entire evidence, they would have been entitled to the higher compensation.
(3.) After having heard learned Counsel for the parties, perusing the various interim (Zimni) orders passed by the learned Tribunal, this Court is of the view that there is no justification for closing the evidence of the claimants by order. A request for producing more evidence before the Tribunal was made in order to prove the material issue.;