MEHTAB S.GILL, J. - (1.) UNDER challenge in this appeal is the award of Motor Accident Claims Tribunal, Kapurthala whereby she has awarded a paltry sum of Rs. 9,600/- for the death of Baldev Kaur, deceased in the accident in question.
(2.) THE appellants did not feel satisfied with the award and have preferred this appeal against the same for seeking enhancement of the compensation awarded to them. The brief facts leading to the accident in question are epitomised as under :- On the fateful day i.e. 7.4.1984, the deceased was a pillion rider on the scooter bearing registration No. PJU-1443 being driven by Harinder Singh It is alleged that when the deceased went ahead of Chaheru Bus Stop, bus bearing registration No. PBP-3666, being driven by Santokh Singh respondent, rashly and negligently and at a fast speed came from the opposite direction and struck against the scooter of the deceased as a result of which she received serious multiple injuries and, later on, succumbed to the same.
(3.) IN the written statements, the respondents alleged that it was due to the negligence of Harinder Singh who was driving the scooter that the accident took place.;