RANDHIR SINGH Vs. MOHAN SINGH

JUDGEMENT

(1.) THE Motor Accidents Claims Tribunal, Ludhiana, on a claim petition had awarded a sum of Rs. 30,000/ - to the claimants on account of the death of Sardul Singh who died in a road accident on 8.6.1989.

(2.) DISSATISFIED with the award, the claimants have filed this appeal for enhancement of compensation. The award had been challenged primarily on the ground that income of the deceased who was a partner in a firm has not been properly worked out. The other plea is that the offending vehicle was duly insured with M/s. National Insurance Company Ltd., As such the liability to pay compensation should have been fastened on the Insurance Company.

(3.) MR . V.C. Dogra, counsel appearing for the owner of the vehicles contends that the vehicles was duly insured with the Insurance Company. As such the liability to pay compensation should have been fastened on the Insurance Company.