AJITPAL SINGH Vs. RAJ KUMAR

JUDGEMENT

(1.) The award dtd. 1/9/2015 passed by Motor Accident Claims Tribunal, Amritsar (hereinafter referred to as 'the Tribunal') has been assailed by the legal heirs of Palwinder Kaur @ Parminder Kaur.

(2.) Respondents are driver, owner and insurer (i.e. Oriental Insurance Company Limited) of Bus bearing registration No.KA-19-AD-4858 (for short 'the offending vehicle').

(3.) The facts are that on 22/4/2013 Gurmeet Singh was driving motor cycle bearing registration No.PB-02-AX-8417 and his wife was the pillion rider. They were going to Rayya, on the way the motor cycle was hit by a rashly and negligently driven offending vehicle. As a result of the impact, Gurmeet Singh died at the spot. Palwinder Kaur sustained injuries. She was taken to hospital but she died on the way. FIR No. 33 dtd. 22/4/2013 was lodged.