TARO DEVI Vs. SAGINDER PAL SINGH

JUDGEMENT

(1.) THE claimants are in appeal. They have challenged the award passed by the Motor Accidents Claims Tribunal, Patiala (for short, 'the Tribunal') dated August 1, 2002 whereby an amount of Rs. 50,000/- has been awarded to claimant Taro Devi as compensation on account of death of Faquir Chand, her husband. The claim of claimants No. 2 and 3 has been rejected as it has been found that they were not dependents on their father Faquir Chand.

(2.) AN accident took place on February 4, 2000 when Faquir Chand was riding a bicycle alongwith his son Chetan Jindal. He was hit by a bus No. PB-11H/9908, which came from the side of bus stand Patiala being driven in a rash and negligent manner. Consequently, the bus hit the cycle and as a result thereof, Faquir Chand was crushed under the wheels of the bus and died at the spot. Three claimants, namely, widow and two sons, namely, Chetan Jindal and Parveen Kumar filed the claim petitions claiming compensation. They specifically pleaded that bus driver was driving the offending vehicle in a rash and negligent manner and, therefore, the accident in question had occurred.

(3.) THE claimants have now approached this Court through the present appeal.