DHOLA DEVI AND OTHERS Vs. STATE OF HARYANA AND ANOTHER
LAWS(P&H)-2008-12-278
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 03,2008

Dhola Devi And Others Appellant
VERSUS
State Of Haryana And Another Respondents

JUDGEMENT

Mahesh Grover, J. - (1.) Dis-Satisfied with award dated 7.3.1988 passed by the Motor Accident Claims Tribunal, Gurgaon (for short, 'the Tribunal') in M.A.C.T. Case No.94 of 29.9.1987, the claimants have filed this appeal for enhancement of the compensation granted to them.
(2.) Hans Raj, aged 38 years, who was employed as Armed guard in Bank of Baroda in Delhi, lost his life in a motor vehicular accident which occurred on 11.9.1987. He was survived by his widow, two sons and three daughters.
(3.) A claim petition was filed by the legal heirs of the deceased for grant of compensation. He was stated to be earning Rs.2000/- per month.;


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