AMANDEEP KAUR Vs. ISHWAR SINGH

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal, Sangrur (hereinafter to be referred as 'the Tribunal'), claimant Amandeep Kaur has filed the present appeal on account of death of her mother Bant Kaur (since deceased), for seeking enhancement of compensation.

(2.) UNDISPUTED facts emerging from this case can be briefly stated as under: - On 28.05.2010, Smt. Bant Kaur along with her husband Lal Singh, son Jagtar Singh, daughter -in -law Beant Kaur and grand -daughters Jassu and Mannu were going to Sullar Gharat on a tractor bearing registration No.PB -39 -1396. Lal Singh was driving the tractor and Harbans Singh and his father Dalip Singh were following on their scooter. At about 10.00 A.M. when they reached in the area of village Mauran, a truck bearing registration No. PB -10 -CH -9855, which was driven by respondent No.1 in a rash and negligent manner came from village Dirba side and struck against the tractor. Resultantly, all the occupants of the tractor sustained injuries. Jaspreet Kaur alias Jassu succumbed to the injuries and Jagtar Singh also succumbed to the injuries at PGI Chandigarh. The matter was reported to the police on 28.05.2010 by Harbans Singh.

(3.) RESPONDENTS contested the claim petition that the Tribunal after considering the material and evidence available on file, awarded compensation of Rs. 3,22,000/ - to the present appellant -Amandeep Kaur, whereas the claim petition filed by Jasbir Singh, being son of Bant Kaur, was dismissed while recording the findings that he was a married son and not dependent upon the income of the deceased and as such the appeal before this Court.