JASVEER KAUR Vs. RAMANDEEP SINGH BAINS AND ANOTHER

JUDGEMENT

(1.) Present appeal has been preferred by the claimant against the award dated 11.01.2010 passed by Motor Accidents Claims Tribunal, Mohali (hereinafter referred to as the 'Tribunal').

(2.) The claim petition was filed by the widow of Gurmeet Singh. Gurmeet Singh lost his life as a result of an accident which took place on 09.11.2007 when he was driving his motorcycle bearing registration No. PB- 27-B-2217. He was hit by Innova car bearing registration No. CH-03-S-5151.

(3.) The Tribunal decided the issue of rash and negligent driving of the car in favour of the claimants. The deceased was aged about 60 years at the time of the accident. He suffered grievous injuries and was hospitalised. Ultimately as a result of injury suffered he died on 17.11.2007.