DILBAGH SINGH Vs. PARSAN SINGH

JUDGEMENT

(1.) THESE two separate appeals are against the award dated 04.02.2013 passed by Motor Accident Claims Tribunal, Hoshiarpur (hereinafter referred as 'The Tribunal').

(2.) TAKING the case from undisputed facts that on 21.02.2012 Ram Piari along with her husband Buta Singh were going on scooty bearing registration No.PB -07T -9413. Buta Singh was driving the scooty and Ram Piari was pillion rider. At about 7.30 am. when they reached near Aslamabad choe bridge, bus bearing registration No.PB -06K -9592 which was being driven by respondent No.1 in a rash and negligent came from his opposite side and struck against Activa of Buta Singh. Resultantly, Ram Piari and Buta Singh fell into ditches by the side of the road and died on the spot. Matter was reported to the police. Claim petition was filed by Dilbagh Singh and Parminder Singh on account of death of Buta Singh and other claim petition was filed by them on account of death of Ram Piari.

(3.) RESPONDENTS contested the claim petition. 'The Tribunal' after considering the material and evidence available on file awarded the compensation of Rs. 2,10,000/ - on account of death of Buta Singh and a sum of Rs. 90,000/ - on account of death of Ram Piari.