(1.) CLAIMANTS -appellants challenged the award dated 22.05.2007, passed by the Motor Accident Claims Tribunal, Jalandhar (hereinafter to be referred as 'The Tribunal'), whereby 'The Tribunal' awarded the compensation to the tune of Rs. 1,42,257.50/ - along with interest @ 7.5% per annum on account of death of Surinder Singh.
(2.) TAKING the case from undisputed facts that appellantsclaimants Harinder Singh (son) and Ravinder Kaur (daughter), had filed the claim petition on account of death of their father Surinder Singh. On 07.09.2003, Surinder Singh was going from Jalandhar to Hoshiarpur in a Maruti car bearing registration No.PIL -806. At about 3.15 PM, he reached near the bridge of canal in the area of Adampur. Sukdev Singh (respondent No.2) came from the opposite side while driving the bus bearing registration No.PB -08 -Z -8651 and struck against his car.
(3.) RESPONDENT No.2 taking the plea that no accident had ever taken place with the bus and he has been falsely implicated. Respondent No.3 taking the plea that accident was result of head on collusion between the two vehicles, coming from the opposite directions and as such, it was a case of contributory negligence of drivers of both the vehicles. 'The Tribunal' accepted the plea of contributory negligence and awarded compensation of Rs. 2,84,550/ - on the basis of contributory negligence to the extent of 50%, awarded amount of compensation was Rs. 1,42,257.50/ -. The appellants -claimants are in appeal challenging the said finding of 'The Tribunal'.