SHRIMATI GURMAIL KAUR Vs. CHANDIGARH TRANSPORT UNDERTAKING

JUDGEMENT

(1.) THIS is claimants' appeal against the award dated 1. 8. 1985 passed by the Additional Motor Accident Claims Tribunal, Chandigarh, which on a claim petition under Section 110-A of the Motor Vehicles Act, had awarded a sum of Rs. 1,24,800/- as compensation with 12% interest to the claimants on account of the death of one Jaswinder Singh Maan, who died in an accident with Bus No. CHW 9016 belonging to Chandigarh Transport Undertaking which was being driven in a rash and negligent manner by its driver Nand Singh, respondent No. 3.

(2.) AGGRIEVED against the said award, the claimants have preferred this appeal for enhancement of the compensation.

(3.) THE Additional Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal) while disposing of the claim petition, had returned a categorical finding that the accident had taken place due to rash and negligent driving of Bus No. CHW 9016 by its driver Nand Singh, respondent No. 3. As such the Tribunal had fastened the liability to pay compensation on the respondents.