HARDEEP KAUR Vs. RAM KUMAR AND ORS.

JUDGEMENT

(1.) THIS order shall dispose of a set of two claim petitions filed by claimant Hardeep Kaur i.e. one for enhancement of compensation on account of pain and injuries suffered by her (FAO No. 2019 of 2002) and another for enhancement of compensation on account of death of her husband Devinderbir Singh Bajwa (FAO No. 2020 of 2002) in a motor vehicular accident, besides Cross Objections filed by respondent No. 4 - Insurance Company, for setting aside of the impugned award dated 5.12.2001, passed by the Motor Accidents Claims Tribunal, Chandigarh (in short 'the Tribunal).

(2.) BRIEF facts are that on 26.1.2000, appellant Hardeep Kaur, Amarjit Kaur, Mohinder Pal Singh and Captain Devinderbir Singh Bajwa while coming from Patiala to Bassi Pathana in a Maruti Car bearing No. DL 3CD 7316, being driven by deceased Devinderbir Singh Bajwa, had met with an accident on account of rash and negligent driving of Tata Sumo Jeep bearing No. HR 7C 2660 by respondent No. 1, in the area near Madhopur Crossing, G.T. Road. Amarjit Kaur and appellant Hardeep Kaur suffered multiple injuries, whereas Mohinder Pal Singh and Captain Devinderbir Singh Bajwa lost their lives in the said accident.

(3.) QUA death of her husband, she filed claim petition No. 23 under Section 166 of the Act and claimed compensation of Rs. 10 lakhs, pleading that her deceased husband, an ex Army personnel was self employed, doing agriculture pursuits and dairy farming. He was earning Rs. 15,000/ - per month. They were totally dependent upon him.