HARDEV SINGH Vs. SUKHDEV SINGH AND OTHERS

JUDGEMENT

(1.) This is an appeal filed by the owner of a vehicle against whom the impugned Award has been passed by the learned Motor Accidents Claims Tribunal, Moga, on January 13, 2012, thereby awarding respondents no.1 to 4 herein compensation to the tune of Rs.2,08,00/-, on account of the death of Manjit Kaur, wife of the 1st respondent and mother of respondents no.2 to 4, in a road side accident that took place on 20.09.2009.

(2.) As per the case of the claimants, when Manjit Kaur was going (on foot) to her work at Village Baude, Tehsil Nihal Singh Wala, District Moga, at about 5.00 PM on that date, a vehicle (Marshal Jeep) bearing registration No.HR-01-2310, driven by respondent no.5 herein (Tarsem Singh alias Tek Singh), came and hit her, due to which she received multiple injuries. She was admitted to the Civil Hospital at Moga, where she died.

(3.) What is to be noticed is that FIR No. 76 is stated to have been registered on the same date, i.e. 20.09.2009, at Police Station Badhni Kalan, District Moga, making out therein the commission of offences punishable under Section 392 of the IPC and Section 25 of the Arms Act, 1959. Subsequently, on the same date, Rapat No. 17 (Daily Diary Entry) was also registered, by which an offence punishable under Section 304 of the IPC was added in the FIR itself.