NIRMALA DEVI Vs. NARANJAN DASS

JUDGEMENT

(1.) THE claimants have filed the present appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Faridkot (for short 'The Tribunal').

(2.) TAKING the case from undisputed facts that the motor vehicle accident had taken place on 02.09.1988. Jatinder Kumar while working as Foreman Boiler had gone to Ludhiana on truck No.PAT -3436 so as to bring equipment for Rice Sheller. The said truck was being driven by respondent No.1 and Jatinder Kumar, Gopi Ram and Balbir Singh were sitting on the rear seat. Because of rash and negligent driving on the part of driver of the truck, the said truck over turned. Balbir Singh and Jatinder Kumar sustained injuries. Both the legs of Jatinder Kumar @ Kala were crushed in the window of the truck. He was taken to C.M.C., Ludhiana where he died. The claimants filed the claim petition.

(3.) THE respondents contested the claim petition on all accounts.