NARINDER KAUR Vs. RAJINDER SINGH

JUDGEMENT

(1.) This appeal is for enhancement of compensation amount, granted vide award dtd. 4/5/2016 passed by learned Motor Accident Claims Tribunal, SAS Nagar-Mohali (hereinafter to be referred as 'the Tribunal'), on account of death of Harbans Singh, in a motor vehicle accident dtd. 15/2/2015.

(2.) On 15/2/2015 Harbans Singh was traveling from Kurali to Morinda on his motorcycle bearing No.PB-12P-3638, driving at normal speed on extreme left side of the road. He was being followed by his brother Harmel Singh on separate motorcycle. When they reached near village Chatamali, Harbans Singh was hit by an offending car bearing No.PB-65H- 8662 driven by respondent no 1 in rash and negligent manner. Harbans Singh sustained multiple grievous injuries, including a head injury, and later succumbed to them during course of his treatment on 23/2/2015.

(3.) FIR No.11 dtd. 23/2/2015 was registered under Ss. 279, 304A and 427 IPC against driver, respondent No.1-Rajinder Singh for causing the accident.