DALJEET KAUR Vs. AVTAR SINGH

JUDGEMENT

(1.) Present appeal has been preferred by the claimants against the award dated 09.12.2013 passed by Motor Accidents Claims Tribunal, Sirsa (hereinafter referred to as the 'Tribunal').

(2.) The facts noted in the present appeal are that on 09.05.2012, Balwinder Singh lost his life in an accident involving a bus bearing registration No.HR-57-3063 and a canter bearing registration No.PB-10-BT-3844. FIR No. 51 dated 09.05.2012 was registered at Police Station Ismailabad.

(3.) The claim petition under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') filed by the claimants and the Tribunal after considering the witnesses and evidence, awarded a sum of Rs. 8,57,720/- along with interest @ 7.5% per annum.