NARINDER KAUR Vs. SURJIT SINGH

JUDGEMENT

(1.) This appeal has been instituted against the Award dtd. 6/10/1999 for enhancement of compensation awarded in MACT case No.107T of 1999 decided by the MACT, Patiala (for short "Tribunal") in a petition under Sec. 166 of Motor Vehicles Act, 1988 vide which a sum of Rs.2,35,000.00 has been awarded as compensation to the claimants alongwith interest at the rate of 10% per annum from the date of filing of claim petition till realization on account of death of Gurdev Singh in a motor vehicular accident caused due to rash and negligent driving by respondent No.2 while driving the offending vehicle bearing No.PB-11-A-5985 (for short 'offending vehicle'), owned by respondent No.1, which was insured with respondent No.3.

(2.) Learned counsel for the appellants has filed grounds of appeal during hearing, which is taken on record. The Registry is directed to tag the same at an appropriate place.

(3.) From the pleadings of parties, following issues were framed by the ld. MACT:-