GIAN SINGH Vs. GURWINDER SINGH

JUDGEMENT

(1.) This is appeal against the award dated 21.02.2013 passed by Motor Accident Claims Tribunal, Amirtsar (later referred to as 'the tribunal') on the petition under Section 163-A of Motor Vehicles Act, 1988 (for shortthe Act) filed by appellants-claimants for the death of Gurjit Kaur wife of appellant-claimant No.1 and mother of appellants-claimants No.2 and 3, in a motor vehicle accident with Bus bearing registration No.PB-05-Q-0888.

(2.) As the only issue involved in this appeal relates to quantum of compensation as awarded by tribunal, detailed facts of the case are being skipped for the sake of brevity.

(3.) The tribunal allowed compensation of Rs.1,90,000/-, which was computed as follows:-