AMARJIT SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Faridkot on a claim petition under Section 110-A of the Motor Vehicles Act, had awarded a sum of Rs. 28,000/- to the claimants on account of death of Rajinder Singh, who died in an accident on 1.2.1982. The liability to pay compensation was fastened on Amarjit Singh, who was driving the Yezdi Motor Cycle No. PUC 3199.

(2.) DISSATISFIED with the award, appellant-Amarjit Singh has filed the present appeal for setting aside the award of the Tribunal on the ground that the liability to pay compensation on him has been wrongly fastened. The claimants who are the parents of the deceased have also filed Cross Objection No. 27-CII of 1985 for enhancement of the compensation. As such, the appeal and cross objections are being disposed of by a common judgment.

(3.) THE challenge to the award is that the motor cycle was duly insured with the Insurance Company. As such the Insurance Company was liable to pay compensation.