SMT. BACHANNI DEVI Vs. JASPAL SINGH

JUDGEMENT

(1.) The present appeal has been filed against the award dated 12.05.2010 passed by the Motor Accident Claims Tribunal, Shaheed Bhagat Singh Nagar (for short 'the Tribunal') in MACT Case No. 29 of 2005.

(2.) On 16.05.2005, Mohinder Pal was going from Pathankot to Mohali in Mohindera Jeep bearing registration No. PB-06-E-2141 (for short 'the offending vehicle'), which was being driven by respondent No. 1 in a rash and negligent manner. At about 7.30 AM, when they reached the turn of Gurdwara Teri Sahib, near Balachaur, respondent No. 1 lost control over the offending vehicle and it fell in the canal. Mohinder Pal was taken to Hospital, where he died. He was 44 years of age at the time of the accident.

(3.) A claim petition under section 166 of the Motor Vehicles Act, 1988, was filed by the widow, two minor children and mother of the deceased.