SUKHDEEP KAUR Vs. BALJIT SINGH

JUDGEMENT

(1.) The award dtd. 1/11/2014 passed by the Motor Accident Claims Tribunal, Patiala (for brevity 'the Tribunal') has been assailed by the widow, two minor sons and parents of Daljit Singh @ Inderjit Singh (deceased) seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for brevity 'the Act').

(2.) The driver, owner and insurer (i.e. United India Insurance Company Ltd.) of truck/oil tanker bearing registration No. PB-10-CA-7553 (hereinafter referred to as 'offending vehicle') have been arrayed as respondents No.1 to 3 respectively in the appeal.

(3.) The factum of accident has not been disputed by the parties. A motor vehicular accident took place on 10/12/2013 and the same proved fatal for Daljit Singh @ Inderjit Singh, 37 years of age. He succumbed to the injuries on 12/12/2013. The accident was caused due to the rash and negligent driving of the offending vehicle. FIR was registered at Police Station Banur. The driver, owner and insurer of the offending vehicle were held jointly and severally liable to pay compensation.