PAWAN KUMAR Vs. JASWANT KAUR

JUDGEMENT

(1.) This judgment shall dispose of aforesaid two appeals, arising out of Award dated September 11, 2012 passed by Motor Accident Claims Tribunal, Patiala (for short the Tribunal'). FAO No. 5961 of 2012 has been filed by Pawan Kumar, owner of Four-wheeler (Canter) No. HP-63-2312 (for short 'the offending vehicle') and FAO No. 6203 of 2012 has been filed by ICICI Lombard General Insurance Company, insurer of the offending vehicle. Gurjant Singh, aged 52 years, Supervisor in the Department of Punjab Urban Planning and Development Authority (PUDA), Patiala died in a road accident on October 19, 2010. The accident took place due to rash and negligent driving of the offending vehicle by Duni Chand-respondent. Gurjant Singh suffered multiple injuries. He was brought to Civil Hospital, Patiala, where, he succumbed to his injuries.

(2.) FIR No. 510 dated October 20, 2010 (Exhibit C/2) was registered in Police Station Sadar, Patiala under Sections 304A, etc. of the Indian Penal Code against the driver of the offending vehicle.

(3.) Post mortem examination (Exhibit C/3) was conducted upon the dead body of Gurjant Singh.