BILLU SINGH Vs. KULWANT KUMAR

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 11.02.2013 passed by Motor Accidents Claims Tribunal, Patiala (hereinafter referred to as the 'Tribunal').

(2.) On 19.04.2011, Bahadur Singh was going on his bicycle along with his wife Bhuri Kaur from Samana to their village near Chak Amritsaria, Samana-Patran Road, a Tata Tempo-709 bearing registration No.HR-37-A- 0929 (for short, 'the offending vehicle') struck the bicycle. The offending vehicle was being driven in a rash and negligent manner. As a result of the accident, Bhuri Kaur lost her life and Bahadur Singh suffered injuries. FIR No. 27 dated 19.04.2011 was registered at Police Station City Samana.

(3.) The claim petition under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by three major children and husband of the deceased.