NARINDER SINGH Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Appellant Narinder Singh is the owner of tanker No. PB 11-F 9343 and has challenged the award dated 25.7.2001 passed by the Motor Accidents Claims Tribunal, Hoshiarpur (hereinafter referred to as 'the Tribunal'). He has challenged the award of the learned Tribunal to the extent whereby a right of recovery has been provided to the insurance company.

(2.) The accident occurred on 16.6.1999 whereby Surinder Singh, who was riding on a bicycle, was hit by oil tanker No. PB 11-F 9343 owned by Narinder Singh and being driven by driver Satnam Singh. As a result of the injuries suffered by Surinder Singh, in the aforesaid accident, he died.

(3.) A claim application was filed by the dependants of Surinder Singh. The claimants are widow and minor children of the deceased Surinder Singh and his parents Ved Kaur and Charan Singh.