HARPREET KAUR Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) This appeal arises out of a claim petition filed on account of the death of Harvinder Singh, the husband of claimant No. 1, the father of claimant Nos. 2 to 4 and the son of claimant Nos. 5 and 6. As per the facts of the case, the deceased, who was a painter and employed with the Punjab Roadways, Moga Depot, was going on a scooter No. CH-01-H- 4396 met with an accident with the truck bearing registration No. CH-01-G-439, belonging to the Chandigarh Administration, in which he was killed. A claim petition was filed by his legal heirs-claimants and the Tribunal vide findings on issue No. 1 held that the accident occurred on account of rash and negligent driving of the offending truck by its driver and then awarded a sum of Rs. 6,58,000 in favour of the claimants along with interest at the rate of 12 per cent per annum from the date of the filing of the claim petition till its realisation.

(2.) Dissatisfied with the amount of compensation awarded by the Claims Tribunal the present appeal has been filed by the claimants.

(3.) As the Chandigarh Administration has not filed an appeal against the award, the finding with regard to the rash and negligent driving by the driver of the truck in question remains unchallenged. Even otherwise, I have gone through the record and find that the finding of the Tribunal on this issue has been clearly proved on record. The finding of the issue is accordingly confirmed.