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United India Insurance Co. Ltd. vs Asha Rani

Punjab And Haryana At Chandigarh · Decided on 2 April 2014 · Citation: (2014) 175 PLR 430

HON’BLE JUDGES
Ajay Tewari, J
ACTS & SECTIONS REFERRED
Motor Vehicles Act, 1988 — Section 163-A
RESULT
Allowed
CASE NUMBER
First Appeal from Order No. 5464 of 2005
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Judgment

5 paragraphs · 168 words

Ajay Tewari, J.—This appeal filed against the award dated 22.8.2005 passed by the Motor Accident Claims Tribunal, Fast Track Court, Hoshiarpur, whereby amount of Rs. 2,42,000/- with interest @ 9% per annum was awarded in the claim petition u/s 163-A of the Motor Vehicle Act (''Act'' for short) for the death of Vinod Pal Singh. On 15.12.2005, the following order was passed:-

" Deepal Girishbhai Soni and Others Vs. United India Insurance Co. Ltd., Baroda, to contend that the petition u/s 163-A of the Motor Vehicles Act, 1988, was not maintainable in view of the case of the claimants that the income of the deceased was Rs. 5,000/- per month.

Notice of motion for 20.4.2006.

Meanwhile, operation of the impugned award shall remain stayed."

2.

Despite service, none is here to oppose the appeal. There can be no manner of doubt that in case, where income is more than Rs. 40,000/- per year, a petition u/s 163-A of the Act is not maintainable. Resultantly, the appeal is allowed.