GURBACHAN KAUR Vs. SAVITA KAPOOR

JUDGEMENT

(1.) TRAVELLING on his scooter on the Patiala Malerkotla Road, Varinder Kumar was trying to over-take a tractor going a head, when this tractor suddenly turned to its right to go on to the link road to village Dhingi. In the resultant accident, Varinder Kumar sustained injuries and was killed. This happened on January 3, 1979.

(2.) IT was the finding of the Tribunal that the accident had been caused entirely due to the negligence of the driver of the tractor PUC-4974. A sum of Rs. 55,000/- was awarded as compensation to the claimants, they being the widow and two minor children of the deceased as also his parents. The liability for the payment of the amount awarded was fastened wholly upon Smt. Gurbachan Kaur, who was held to be owner of the tractor.

(3.) THE claimants in their appeal sought enhanced compensation.