ASHA GREWAL Vs. KEWAL SINGH

JUDGEMENT

(1.) THIS judgment shall dispose of aforesaid two appeals arising out of the Award dated January 31, 2011 passed by Motor Accident Claims Tribunal (for short 'the Tribunal'), Bathinda. The first appeal (FAO No. 3524 of 2011) has been filed by the widow and daughter of Prem Singh (deceased) seeking enhancement of compensation, while by filing second appeal (FAO No. 3664 of 2011) United Indian Insurance Company -insurer of Car No. PB -05L -9297 (for short 'the Car') has sought reduction in the same.

(2.) ON January 21, 2010, at about 5.00 pm, Prem Singh, aged 60 years along with his daughter Sunita Grewal -claimant was going in rickshaw to his house at Bathinda. In the meantime, the Car came at a fast speed, being driven rashly and negligently by Kewal Singh and struck against the rickshaw. Prem Singh suffered multiple injuries and died on the spot.

(3.) WIDOW and daughter of Prem Singh filed claim application under Section 166 of the Motor Vehicles Act, 1988, averring that the deceased was a retired employee of Guru Nanak Dev Thermal Plant, Bathinda. He was drawing pension of about Rs. 9000/ -. Besides, he was running a grocery shop and was earning Rs. 5000/ - per month from that business.