DALJIT KAUR Vs. DARSHAN SINGH

JUDGEMENT

(1.) Daljit Kaur, widow of Boria Singh deceased, who was one of the claimants before the Motor Accident Claims Tribunal, Mansa, has filed the present appeal for enhancement of the compensation awarded by the Tribunal.

(2.) Brief facts relevant for the purpose of disposal of the present appeal are that Daljit Kaur-widow, her son Parvinder Singh and daughter Rajwinder Kaur, had filed a petition under Section 166 of the Motor Vehicles Act, 1988, for grant of compensation on account of death of Boria Singh in a motor vehicle accident on 25.4.2000 at 2:30 p.m. in the area of village Bir Kalan.

(3.) It was stated that Boria Singh, since deceased, along with Sukhdev Singh son of Kartar Singh, Peon, Markfed Mansa, were coming from Sangrur to Mansa on 25.4.2000 in Maruti Car No. CH01R-6474 being driven by Boria Singh. Sukhdev Singh was sitting by his side on front seat. When the car went 11/2 kilometers ahead of village Bir kalan towards Bhikhi, it was at about 2:30 p.m. In the meanwhile, four-wheeler/tempo bearing registration No.PB- 31-2004 being driven rashly and negligently by Darshan Singh, respondent, came from behind and hit the said car. After the accident, Darshan Singh sped away along with the offending vehicle. The car fell into the pits along the road. Boria Singh, since deceased, suffered injuries. The car was extensively damaged. Boria Singh was admitted to Civil Hosptial, Mansa, from where he was referred to Dayanand Medical College and Hospital, Ludhiana, as his condition was serious. He remained admitted there till he succumbed to the injuries on 3.5.2000. Postmortem of the dead body was conducted.