MUKHTIAR KAUR Vs. PADAM SINGH AND ORS.

JUDGEMENT

(1.) THE present appeal has been directed against the award dated 01.12.1999 passed by the learned Motor Accidents Claims Tribunal, Bathinda (for brevity "learned Tribunal").

(2.) BRIEF facts of the case are that Gurcharan Singh, aged about 56 years, a farmer by profession, lost his life in a motor vehicular accident, which took place on 06.11.1995 due to rash or negligent act on the part of Padam Singh, driver of the canter bearing registration No. PB -10L -9566, which was owned by National Soap Mills, Ludhiana (respondent No. 2), and was insured with National Insurance Company Limited (respondent No. 3).

(3.) THE matter was reported to the police, on the basis of which FIR No. 48, dated 06.11.1995 was registered at Police Station, Sadar, Bathinda.