KAYCEE ROAD LINKERS Vs. SUCHA SINGH

JUDGEMENT

(1.) THE appellant has challenged the award of the Motor Accident Claims Tribunal, Sangrur (for short the Tribunal) awarding compensation to the tone of Rs. 15,000/- to the claimants.

(2.) THE facts :-- Hardeep Singh (since deceased) was in the employment of the appellant. He died on May 15, 1986 when he was bringing a new factor bearing temporary No. 11565 This tractor had not been sold and was sent by the H. M. T Tractors Ltd. , Pinjore to their authorised dealer M/s Hind Auto Motors, Barnala (Respondent No. 5 ). On his way from Mohali to Barnala, when the deceased reached near the village Badrukhan, the tractor came to kocha road and turned turtle in the ditches due to some mechanical defect The deceased was 21 years of age on the date of the accident and was earning Rs. 650/- per mensem. The tractor is alleged to have been insured with the United India Insurance Company Ltd. The Mall, Ambala Cantt. (Respondent No. 4 ).

(3.) THE Tribunal, on the basis of the evidence adduced, held that the appellant and M/s Hind Auto Motors, Barnala (Respondent No. 5) were liable to pay the compensation amount.