NACHHATAR KAUR Vs. RAM SINGH AND OTHERS

JUDGEMENT

(1.) The claimant/appellant has filed this present appeal against award/order dated 02.12.2013 whereby the claim petition filed by the claimant was dismissed.

(2.) On 03.06.2008, Bhupinder Singh was going from village Naraina to village Gadane while driving a CT-100 motorcycle bearing registration NO. CH-03-U-2824 and when he crossed village Biro Majri, then his motorcycle struck against the Bajaj Chetak Scooter No. PB-11- K-8843, which was coming from village Biro Majri, due to which, the deceased fell down on the right side of the road along with his motorcycle and received serious injuries and died on the spot. F.I.R No. 93 dated 03.06.2008 u/ss 279/304-A/427 IPC read with Sections 177/181 of Motor Vehicles Act was registered at P.S. Bassi Pathana. As per claimant, the deceased was earning Rs.3300/- per month.

(3.) On notice of the claim petition, respondent No. 1 filed written statement and stated that his son had died in road accident and the motorcycle is insured with respondent No. 2.