KARNAIL SINGH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Eighty-Four years Karnail Singh s/o Late Teja Singh R/o Village Chatta Gujran, Tehsil and District Jammu appears in person and seeks indulgence of this Court to dispose of his appeal seeking compensation on the death of his son Ghar Singh.

(2.) Present appeal is of the year 2012. This case had an earlier round of litigation. This Court reversed the judgment of Tribunal declining to grant relief to the appellant-claimant. After setting aside the judgment, this Court remanded the case for fresh consideration. The Tribunal on remand granted a meager relief and hence the claimant is on appeal pleading for just compensation.

(3.) The accident in this case happened on 16-9-2001 at about 2 p.m. when the deceased Ghar Singh owner of the ill fated tractor was ploughing his field at Najwal with his tractor bearing chassis No. BSM285097 and Engine No. MXC289056. It appears that the tractor hit some explosive substance on the land and caught fire. There was a big explosion and as a result the tractor also exploded causing the death of Ghar Singh. His adopted father-present appellant made a claim for compensation.