RAVEL SINGH Vs. DARSHAN LAL

JUDGEMENT

(1.) THIS appeal has been preferred by the claimants against the award dated 23rd July, 1987 passed by the Motor Accident Claims Tribunal, Jalandhar whereby they have been awarded compensation of Rs. 1,08,000 along with interest @ 12% per annum on account of death of their son-Jasbir Singh in a motor vehicular accident which took place on 28th April, 1986. The appellant seek enhancement of the compensation.

(2.) SHORN of details, son of the appellants, namely, Jasbir Singh (since deceased) was employed as a driven on Truck No. GTY-6009. He along with his brother Balbir Singh and Kamaljit Singh was on his way from Jalandhar towards Kartarpur side in the aforestated truck. When the truck driven by Jasbir Singh reached near the factory of F.C. Sondhi, G.T. Road, Suranusi anothertruck bearing No. PBT-6755 which was being driven by respondent No. 1 allegedly at a very high speed and in a zig-zag manner came from the opposite side and rammed against the truck driven by Jasbir Singh, Who received multiple injuries and became unconscious. The other two occupants of the truck also sustained injuries. Jasbir Singh was rushed to Civil Hospital, Jalandhar, where he succumbed to his injuries.

(3.) RESPONDENT Nos. 1 and 2 filed a joint written statement and contested the claim petition. They took the plea that no accident took place with truck bearing No. PBT-6755 driven by the first respondent and owned by the second respondent. The Insurance Company filed its separate written statement and it contested the petition on various grounds.