LAWS(P&H)-2017-5-31

BALDEV KAUR Vs. OM PARKASH

Decided On May 31, 2017
BALDEV KAUR Appellant
V/S
OM PARKASH Respondents

JUDGEMENT

(1.) This is the claimants' appeal against the order of dismissal dated 12.03.1998, passed by the Motor Accident Claims Tribunal, Bathinda.

(2.) A petition under Sec. 163-A of the Motor Vehicle Act was filed by the legal heirs of Sukhdev Singh. He died in an accident which occurred on 07.04.1994. It was filed on 03.11.1995 and subsequently amended in 1997. The deceased was 35 years old and had a monthly income of Rs.2,000.00. A DDR was registered with respect to this accident on 08.04.1994.

(3.) Sukhdev Singh was returning from Ambala. His vehicle developed a snag and went out of order and struck against the tree as a result Sukhdev suffered injuries on his vital organs and died on the spot.