PARAMJIT KAUR Vs. RAJESH CHAUHAN

JUDGEMENT

(1.) The claimants are in appeal aggrieved against the award rendered by the Motor Accidents Claims Tribunal (hereinafter referred to as 'the Tribunal') on 9.3.1993 awarding a compensation of Rs. 1,92,000 payable jointly and severally by the respondents.

(2.) On 15.8.1990, deceased Rajinder Singh while going on his scooter No. CHB 9053 met with an accident with Maruti van No. CH 02-0023 coming from the opposite direction on the crossing of Sector Nos. 20/30/32/33. Rajinder Singh deceased was dragged to a considerable distance due to the impact and he succumbed to the injuries later on.

(3.) Claimants-appellants sought compensation alleging rash and negligent driving of driver of Maruti van and pleaded that the deceased was aged 31 years at the time of accident and he was doing dairy farming at village Burail and piggery farming at Ellenabad as well as was proprietor of Rajindera Steel Industries, Industrial Area, Chandigarh. Total annual income of the deceased was alleged to be Rs. 1,73,000.