JASWANT SINGH Vs. SHERU ALIAS RAVINDER SINGH

JUDGEMENT

(1.) THIS judgment shall dispose of afore -mentioned four appeals arising out of the same accident.

(2.) ON October 13th, 2008 Charanjit Singh, his wife Sharanjit Kaur, minor son Balwinder Singh and minor daughter Parminder Kaur were proceeding from Amritsar to Ludhiana on scooter bearing No. PB -10 -AB -2328. Gurcharan Singh and Jaswant Singh were following Charanjit Singh on another scooter. At about 12.30 PM when they reached near Four Seasons Resort in village Fathuwal, a tanker bearing No. PB -11 -AE -9646 driven rashly and negligently by Sheru alias Ravinder Singh came from opposite side, steered towards wrong side and struck against the scooter of Charanjit Singh. The tanker turned turtle. As a result, the occupants of scooter received multiple injuries. Driver of the tanker fled away from the spot. All the injured were brought to Guru Nank Dev Hospitla, Amritsar. Charanjit Singh was declared brought dead.

(3.) CHARANJIT Singh, aged about 35 years, a businessman having a firm in the name and style Chanda Furniture and Decoratives, Ludhiana along with his wife Sharanjit Kaur died in the accident. On his dead body, post -mortem examination was conducted vide report (Exhibit P -2). His minor children viz. Daughter Parminder Kaur, aged eight and a half years and son Balwinder Singh and parents filed claim application under Section 166 of the Motor Vehicles Act before the the Motor Accident Claims Tribunal (for short "the Tribunal "), Amritsar.