- (1.) HEARD .
(2.) NOORJAHAN , mother of deceased Chuni Khatoon, who was aged about eleven years and "died in a moped accident or 27.10.98, filed an application under section 166 of the Motor Vehicles Act, 1988 for compensation. It was established that the offending vehicle a truck (WGA 6078) came in very high speed and dashed the moped from the back, on which the deceased was a pillion rider. The accident, therefore, took place on account of fault of driver of the truck. Although it was claimed that the deceased girl was studying in a Madarsa, but it was not substantiated. Father of the deceased was working as an agent of vehicles and nothing was brought on record to show that there was any future expectancy from the deceased. The tribunal, therefore awarded a lumpsum amount of Rs. 50,000/ - as compensation, mainly on the consideration of loss of love and affection of the parents. We find no reason to interfere with the impugned judgment and award. The appeal is also barred by time. It is accordingly, dismissed.;