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Judgment
5 paragraphs · 194 wordsLeave granted.
In relation to an accident which occurred on 29.05.2004, proceedings seeking compensation were instituted by the widow of the deceased before the Motor Accident Claims Tribunal at Pilibhit.
The Tribunal and the High Court took the view that the proceedings ought to have been instituted at Bareilly instead of Pilibhit and the Tribunal at Pilibhit had no jurisdiction. In the process, 13 years have gone by and the widow, the legal representative of the deceased, has not received any compensation nor has there been any determination as regards merits. The logical course could be to remit the matter and ask the Tribunal to reconsider the issue which would again drag the litigation.
Keeping in view the facts and circumstances of the present case and the fact that the deceased was a labourer, we quantify the compensation at the level of Rs.5,00,000/- (Rupees five lakhs). The money shall be deposited by respondent no.1 before the M.A.C.T, Pilibhit within three weeks from today and the petitioner, on proof of identification, shall be entitled to the release of the entire sum of Rs.5,00,000/- (Rupees five lakhs).
The civil appeals stand disposed of in aforesaid terms.