KABAL SINGH Vs. MOHINDER KAUR

JUDGEMENT

(1.) THIS appeal has been filed by the driver, owner and the Insurance Company against the award of Motor Accident Claims Tribunal, Karnal, dated 31. 5. 1983 which on a claim petition filed by Smt. Mohinder Kaur under Section 110-A of the Motor Vehicles Act. 1939 had awarded a sum of Rs. 1,44,000/- as compensation with 10% interest from the date of filing of claim petition on account of death of her son Kulbir Singh, who died in a vehicular accident on 7. 2. 1982.

(2.) IN the cross-objection filed on behalf of Smt. Mohinder Kaur prayer has been made for enhancement of compensation.

(3.) LEARNED counsel for the respondent has defended the award of the Tribunal. He urged that the income of the deceased has been proved on record and it has also been proved that the accident had taken place due to rash and negligent driving of the truck. He has prayed for enhancement of compensation.