JARNAIL SINGH Vs. KAUR SINGH

JUDGEMENT

(1.) THIS order will dispose of F. A. Os 1248 and 1249 of 1997 as the same are directed against a single award dated 14. 10. 1996 of the Motor Accidents Claims Tribunal, Patiala.

(2.) PALA Singh, Jarnail Singh and others were travelling in a tractor on 15. 12. 1994 when a truck being driven by Kaur Singh-respondent hit the tractor and as a result of this, the tractor turned turtle. Pala Singh, Jarnail Singh and others received multiple injuries. Pala Singh, however, died in the hospital due to the injuries sustained by him in the accident. Jamail Singh filed claim petition under Section 166 of the Motor Vehicles Act claiming compensation for the injuries suffered by him. Parkash Kaur, widow of Pala Singh, his six minor children and his mother Ajmer Kaur also filed a separate claim petition claiming compensation for the death of Paia Singh.

(3.) DISSATISFIED with the quantum of compensation, the claimants filed these appeals seeking enhancement of compensation. F. A. O. 1248 of 1997 has been filed by injured Jarnail Singh whereas F. A. O. 1249 of 1997 has been filed by the widow, children and mother of deceased Pala Singh.