RATNI DEVI Vs. SUNNY KUMAR VIG

JUDGEMENT

(1.) The present appeal has been filed against award dtd. 12/12/2011 passed by the Motor Accident Claims Tribunal, Gurdaspur, (hereinafter referred to as 'the Tribunal').

(2.) Appellants are the mother, widow and three minor children of deceased-Anil Kumar Sandal. Respondents No. 1 to 3 are the driver, owner and insurer (i.e. Reliance General Insurance Company Limited) of Toyota Qualis bearing registration No. PB-08-AH-1039 (for short 'the offending vehicle').

(3.) The factum with regard to the accident is not disputed by the parties.