KANWARJIT SINGH Vs. SUKHMINDER SINGH AND ORS.

JUDGEMENT

(1.) The appellant-claimant, has filed the present appeal for enhancement of compensation by modifying the impugned Award dated 15.03.1995, passed by the Motor Accidents Claims Tribunal, Ludhiana (hereinafter referred to as 'Tribunal').

(2.) Brief facts of the case are that on 05.06.1990, the appellant -claimant aged 37 years as a Police Inspector, along with three Constables on his official duty was travelling in Gypsy No. PCF-1602, driven by driver Parminderpal Singh, while sitting on its front seat. Around 05.45 a.m., when they reached near Sidhwan Kalan crossing, all of a sudden a truck bearing registration No. PBV-2545 driven by respondent No. 1 came from the opposite side in a rash and negligent manner and struck against their Gypsy. As a result thereof, Parminderpal Singh, driver and Constable Gurmit Singh died at the spot. The appellant-claimant also received grievous and multiple injuries. He was shifted to Mohan Dei Oswal Cancer Hospital, Ludhiana, where he remained admitted as an indoor patient from 05.06.1990 to 05.07.1990.

(3.) The legal heirs of Constable Gurmit Singh had also filed a separate claim petition for grant of compensation against his death. The said claim petition as well as of appellant-claimant were consolidated vide order dated 02.04.1992 by the learned Tribunal.