BIKRAM SINGH Vs. SARWAN SINGH

JUDGEMENT

(1.) This appeal by the owner of the offending vehicle is directed against the award dated 4.9.2009 passed by the learned Motor Accident Claims Tribunal, Amritsar (hereinafter referred to as "the Tribunal".

(2.) The respondent/claimant sought compensation on account of death of Buta Singh in a motor vehicular accident. The deceased, who was a rickshaw puller by profession was going on foot from Putlighar to Gawal Mandi, Amritsar on the left side of the road, respondent No. 1 came driving mini bus bearing No. PB- 02-C-9699 from the side of Ram Titrath road in a rash and negligent manner and struck against Buta Singh, who received injuries and finally succumbed to those injuries at the spot. The compensation for the death was claimed being legal representative.

(3.) The claim was contested by the appellant and the driver by denying, the age and income of the deceased. Though, it was admitted that F.I.R. qua accident was registered but it was said to have registered with the connivance of the police, in order to get compensation from them. The appellant admitted himself to be the owner of the offending vehicle.