Punjab-Haryana High Court
Lajja Ram And Another vs Satish Bhardwaj And Another on 26 February, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No. 2936 of 2003 (O&M)
Date of decision: February 26 , 2014
Lajja Ram and another
...Appellants
Versus
Satish Bhardwaj and another
...Respondents
CORAM:- HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Present: Ms. Ritu Pathak, Advocate,
for the appellants.
Mr. DR Bansal, Advocate,
for respondent No.2.
K. KANNAN, J. (Oral)
There is no scope for interference in the case where a petition filed under Section 163-A of the Motor Vehicle Act came to be disposed of applying the scales of compensation as required to be applied statutorily. A case is now sought to be made that only `2500/- towards funeral expenses were awarded and no claim under the head of transportation was given. The judicial innovations of what have gone towards a higher assessment of compensation under Section 166 of the Act cannot be attracted to Section 163-A which is statute driven on the heads of claim possible and the quantum that should be addressed under each of such head. I make no intervention in the award already passed. The appeal is dismissed.
February 26, 2014 (K.KANNAN)
prem JUDGE
Singh Prem
2014.03.03 17:56
I attest to the accuracy and
integrity of this document
High Court Chandigarh
Singh Prem
2014.03.03 17:56
I attest to the accuracy and
integrity of this document
High Court Chandigarh