SUSHIL SINGH Vs. NEELAM SHARMA & OTHERS

JUDGEMENT

(1.) A claim petition under Section 166 of the Motor Vehicle Act i.e. M.A.C.T Case No.98 of 2013 was filed before the Motor Accident Claims Tribunal (herein after to be referred as the Tribunal), Gurdaspur seeking compensation to the tune of Rs.20 lacs on account of death of Jaswant Rai in a motor vehicle accident that took place on 13.5.2013. Claimants were the widow, mother, son and daughter of Jaswant Rai (since deceased).

(2.) The claim petition came to be decided vide award dated 3.1.2015 by the Tribunal and whereby a total compensation amount of Rs.4,28,000/- has been awarded in favour of the claimants along with interest @ 6% per annum from the date of filing of the claim petition till actual realization. Respondent no.2 namely Sunny Sharma and respondent no.4 Sushil Singh have been held jointly and severally liable to pay the compensation amount. It would be apposite to take note that the offending vehicle was not insured.

(3.) Instant appeal has been filed by Sushil Singh (respondent no.4 in the claim petition before the Tribunal) assailing the award dated 3.1.2015 For Subsequent orders see IOIN-FAO-3204-2015 passed by the Tribunal to the extent he has been held jointly liable to pay the compensation amount to the claimants.