SUNITA AND OTHERS Vs. JAGSIR AND OTHERS

JUDGEMENT

(1.) This is appeal by claimants Sunita and others against award dated 17.01.2013 passed by Motor Accident Claims Tribunal, Ludhiana (later referred to as 'the Tribunal') allowing compensation of Rs. 6,85,360/- for the death of Kishori Lal, husband of claimant-appellant no. 1, father of claimantsappellants no. 2 and 3 and son of claimant-appellant no. 4, in a motor accident with bus bearing registration no. PB-29G-9647 (later referred to as 'the offending vehicle').

(2.) Case of claimants, in brief, is that on 01.03.2010, the deceased alongwith his brothers-in-law Bikhi Ram and Chunni Lal was going to confectionery center of Verka Milk Plant. At about 03.30 p.m., the offending vehicle, which was being driven by Jagsir Singh-respondent no. 1 in a rash and negligent manner, hit the deceased and his bicycle as a result of which the deceased received multiple injuries and died at the spot. The matter was reported to the police by Bikhi Ram vide FIR No. 73 dated 01.03.2010.

(3.) The respondents in their written statement denied the accident.