STATE Vs. SARWAR BEGUM & OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the award rendered by the Motor Accident Claims Tribunal, Jammu (hereinafter referred to as the "Tribunal") dated 13-5-2011 in claim file No. 873, whereby the learned Tribunal, while awarding compensation of Rs. 13,04,232 in favour of herein respondents-1 to 3 (hereafter referred to as the "claimants") has foisted the liability of paying the compensation on the appellants and respondent No. 4 (therein respondents).

(2.) Heard, I have perused the record.

(3.) Background facts in a nutshell are these;