PUNJAB GOVT Vs. GURDEV KAUR

JUDGEMENT

(1.) This order will dispose of FAO No. 603 of 1984 filed by the State of Punjab and Cross-Objection No. 85C-II of 1984 filed by the claimants-objectors.

(2.) The State of Punjab has challenged the award passed by Motor Accident Claims Tribunal, Ludhiana, dated January 20, 1984, simply on the ground that the vehicle was not being driven rashly or negligently by the driver of the offending vehicle and the Tribunal has awarded the compensation in excess.

(3.) In the cross-objections the objectors have stated that the learned Tribunal has erred in applying the multiplier of 5.