Amarjeet Chaudhary, J.

1. This appeal is directed against the award of the Motor Accidents Claims Tribunal, Narnaul, dated 29.7.1985, which has dismissed the claimed petition filed by the claimants for the grant of compensation on account of death of Raj Singh, who died in a vehicular accident on 5.2.1985. However, a sum of Rs. 15,000/- was awarded to the claimants on account of no fault liability.

2. The challenge to the award is that the claimants had sought adjournment for producing remaining evidence but the Tribunal closed the evidence of the claimants by order dated 29.7.1985 and awarded a sum of Rs. 15,000/- on account of no fault liability. Had the Tribunal afforded an opportunity to the claimants to lead their entire evidence, they would have been entitled to the higher compensation.

3. After having heard learned counsel for the parties, perusing the various interim (zimni) orders passed by the learned Tribunal, this Court is of the view that there is no justification for closing the evidence of the claimants by order. A request for producing more evidence before the Tribunal was made in order to prove the material issue.

4. The Motor Vehicles Act is a social legislation which was enacted for the benefit of the claimants. The object of the is provide monetary benefits to the dependents of a deceased person who dies in an accident in order to avoid hardship to them. More so the rule of strict compliance of the provisions of Civil Procedure Code is not to be applied to the accident cases.

5. In view of this, the appeal is allowed. The order passed by the Motor Accidents Claims Tribunal, Narnaul dated 29.7.1985 is set aside. The case is remanded back to the Tribunal with a direction to provide two opportunities to the claimants to lead their evidence and thereafter decide the case afresh on merits. Parties through their counsel are directed to appear before the Motor Accidents Claims Tribunal, Narnaul on July 16, 1995 to receive further directions. No costs.