KARNAIL SINGH Vs. WASAKHA SINGH

JUDGEMENT

(1.) ON 28.4.1984, Beant Singh died in a motor vehicle accident. He was aged 20 years and was working in the office of Chief Medical Officer, Faridkot in Malaria Branch. He was unmarried. Karnail Singh father and Kirpal Kaur mother of said Beant Singh filed the claim petition. The claim petition was dismissed by the learned Motor Accident Claims Tribunal, Faridkot vide order dated 2.1.1986 on the plea that father of the deceased namely Karnail Singh was working as a Beldar and he was getting Rs. 605 per month as salary. It was further-held by the learned Motor Accident Claims Tribunal that the claimants have not deposed any where if they were dependents on the salary of their son Beant Singh.

(2.) THE claimants/appellants have filed this appeal against the said order.

(3.) IT has also been held by the learned Motor Accident Claims Tribunal that the driver/respondent was holding a valid driving licence and the Insurance Company has been held liable to pay the amount of compensation. Therefore, respondent No. 5 shall be liable to pay the amount of compensation.