NATIONAL INSURANCE COMPANY Vs. MANJIT KAUR AND OTHERS

JUDGEMENT

(1.) This order of mine will dispose of FAO-5206-2013 and FAO-5790-2013. Both the appeals are directed against the same award dated 27.5.2013, passed by the Motor Accident Claims Tribunal, Kapurthala (in short, 'the Tribunal').

(2.) In this case, ASI Harmit Singh, aged 54 years, who was working in IRB 4th Batt. Police Lines, Jalandhar Cantt and was Punjab Government employee, was going on his motorcycle bearing registration no.PB-08-A-6307 on 31.3.2012. When he reached just ahead of village Kheeranwali on Jalandhar Kapurthala road, then a Reno Car bearing registration no.PB-09-J-7791, being driven by respondent-driver in a rash and negligent manner, came from Kapurthala side and struck against the motorcycle. As a result of the accident, ASI Harmit Singh received multiple injuries and was removed to Civil Hospital, Kapurthala, where he succumbed to injuries. FIR No.18 dated 1.4.2012 was registered under Sections 279/304-A/ 427 IPC at PS Fattu Dhinga against the respondent driver on the statement of Amarjit Singh, who also happened to be following the ASI Harmit Singh on a separate motorcycle.

(3.) It was stated that the deceased was getting monthly salary of Rs.46,692/-. He was also having agricultural income amounting to Rs.75,000/- per annum.