AMARDEEP SINGH Vs. VIJAY KUMAR AND OTHERS

JUDGEMENT

(1.) The award dtd. 5/5/2006 passed by the Motor Accident Claims Tribunal, Patiala [for brevity 'the Tribunal'] in MACT Cases NO.200T/21/7/2003 to 204T/21/7/2003 has been assailed by Amardeep Singh.

(2.) The driver, owner and insurer (i.e. The New India Assurance Co. Ltd.) of Truck bearing registration No. PB-08B-7955 [hereinafter referred to as 'offending vehicle'] have been arrayed as respondents No.1 to 3 respectively in the appeal.

(3.) The facts necessary for adjudication of the present appeal are that on the ill fated day of 15/6/2003, Pritpal Singh Handa, his wife Parveen Kaur; daughters Manpreet Kaur and Chanpreet Kaur and son Amardeep Singh {mentioned as 'Amardeep Singh' in the title of the award and 'Amandeep Singh' in the body of award (hereinafter referred to as 'Amardeep Singh)} were travelling in Maruti Car bearing registration No. CH-01B-2188 [hereinafter referred to as 'car']. On their way back from Amritsar to Patiala, the car was hit by a rashly and negligently driven offending vehicle. As a result of the impact, occupants of the car received grievous injuries. Pritpal Singh Handa and Parveen Kaur died at the spot and rest of three were taken to Civil Hospital, Kartarpur, from where they were referred to Civil Hospital, Jalandhar. Manpreet Kaur and Chanpreet Kaur died on the way to Civil Hospital, Jalandhar, while Amardeep Singh was shifted to Satyam Hospital, Jalandhar. FIR No.56, dtd. 15/6/2003 was registered at Police Station Kartarpur.