LAWS(P&H)-2019-5-302

ISHER SINGH Vs. BHUPINDER SINGH

Decided On May 15, 2019
ISHER SINGH Appellant
V/S
BHUPINDER SINGH Respondents

JUDGEMENT

(1.) The award dated 14.12.2017 passed by Motor Accident Claims Tribunal, Fatehgarh Sahib, has been assailed by the legal representatives of Jagat Singh being aggrieved of dismissal of claim petition filed under Section 166 of the Motor Vehicles Act,1988 (for short 'the Act').

(2.) Mr. Pardeep Goyal, Advocate, present in court, accepts notice on behalf of respondent No.3 and with the consent of the parties, the case is taken up on merits today itself.

(3.) The facts in brief are that on 26.8.2016 Jagat Singh alongwith Devinder Singh was going on motor cycle bearing registration No. PB-23-J- 6410 (hereinafter referred to as 'the offending vehicle'), on the way motor cycle was hit by the offending vehicle. As a result of the impact, Jagat Singh sustained injuries and succumbed to the injuries. FIR No. 80 dated 27.8.2016 was registered at Police Station Mulepur.