SUKHWINDER SINGH AND ORS. Vs. BABLU AND ORS.

JUDGEMENT

(1.) A number of claim petitions were filed which were decided by a common Award dated 05.02.2013 by Motor Accident Claims Tribunal, Sirsa. These are two appeals against the award.

(2.) BROADLY giving the facts, a number of persons had gone to attend a Satsang at Hisar in a pickup jeep on 13.02.2011. While returning a canter hit the pickup jeep which turned turtle resulting in injuries to the occupants. The injuries proved fatal for some of them. FIR No. 79 was registered on the same day against Bablu driver of the canter.

(3.) THE submission made on behalf of the appellants is that two certificates Ex. P6 and P7 were tendered in evidence to show that Pritam Kaur had undertaken a training in Civil Hospital, Sangrur and was a qualified nurse and her income was taken at Rs. 4,500/ - which was being paid to a labourer and only a sum of Rs. 20,000/ - had been allowed on the heads of loss of consortium and love and affection and they were entitled to enhanced amount.