GURDEV KAUR Vs. AJMER SINGH

JUDGEMENT

(1.) Consequent upon death of Kartar Singh in a motor vehicular accident on 24.09.2003 in the area of Dhuri City, his widow Smt. Amarjit Kaur @ Bhinder Kaur alongwith his son Nirmaljit Singh a minor of 11 years, had filed a petition before Motor Accident Claims Tribunal, Sangrur impleading driver, owner, insurer as also mother of Kartar Singh (deceased) as proforma beneficiary respondent, as parties in the said petition. When the petition was contested, rival claims of the parties were reflected in the issues which were framed by the Tribunal. Oral as well as documentary evidence was adduced. Ultimately compensation to the following effect was allowed to the parties:-

(2.) Aggrieved with this Award, only Smt. Amarjit Kur @ Bhinder Kaur and Nirmaljit Singh (minor) had filed a joint appeal viz. FAO No.4255 of 2005. As Smt. Gurdev Kaur mother of the deceased, petitioner herein, was a proforma respondent i.e. beneficiary in the main petition, she had been impleaded in the appeal as well, as one of the respondents.

(3.) During the course of proceedings of the appeal, the matter had gone to the Permanent Lok Adalat of this Court. When the matter was taken up by Bench No.3 of Daily Lok Adalat of this court the matter was settled in favour of the widow and her son and over and above their share another sum of Rs.80,000/- was awarded by the Lok Adalat in full and final settlement of their claim.