HARMINDER SINGH Vs. SUKHPINDER SINGH

JUDGEMENT

(1.) DISSATISFIED with the compensation awarded by the learned Single Judge of this Court in F. A. O. Nos. 353 of 1983, 386 of 1983 and 469 of 1983, decided on January 16, 1985, the claimants have filed these Letters Patent Appeals (Nos. 662, 663 and 691 of 1985), which are being decided by this common judgment.

(2.) THE necessary facts for the disposal of these appeals are that on July 13, 1979, there was a head-on-collision between two Punjab Roadways buses-PUP-8329 and PUC-6510 near village Badowal on the S. T. road between Ludhiana and Jullundur, coming from opposite directions. Several passengers were injured and some died too as a result thereof. Amongst the injured was Dr. Harminder Singh, while those killed included his son Paramjit Singh, Fateh Singh, Jagjit Kaur and her six months old daughter-Bipan.

(3.) BEING aggrieved, the claimants came in appeal. The learned Single Judge of this Court enhanced the compensation awarded to Dr. Harminder Singh in respect of the injuries sustained to him to Rs. 1,50,000/ -. However in the case of death of his son Paramjit Singh, the compensation awarded by the Tribunal was maintained. In the case relating to the death of Fateh Singh, the compensation was enhanced to Rs. 42000/ -. For the death of Jagjit Kaur, the amount of compensation was increased to Rs. 50,000/ -. But relating to the death of her minor daughter-Bipan, the amount of Rs. 12000.00 as awarded by the Tribunal was maintained.