- (1.) The Insurance Company has preferred FAO No. 4533 of 2011 challenging the liability fixed on it and the quantum of compensation awarded by the Tribunal. FAO No. 5113 of 2011 was filed by the claimants who are the parents of the deceased seeking enhancement of compensation.
(2.) It is the case of the claimants that on 15.8.2010 Arvinder Singh since deceased proceeded to village Kotwala, along with Manmohan Singh on his motorcycle. A bus bearing registration No. PB-12-K-4944 driven by its driver came in a rash and negligent manner without blowing horn. As a result of which, the bus dashed against the motorcycle and Arvinder Singh sustained injuries and died due to the multiple injuries. As the driver did not stop the bus, one Manjit Singh @ Ladi son of Malkiat Singh chased the bus on his motorcycle. He having stopped the bus, noted down the number of the bus and name of the driver. The claimants have claimed compensation of Rs. 25 lacs along with interest @ 12% per annum.
(3.) The respondents resisted the claim on the ground that the driver was falsely implicated in the motor accident. The Insurance Company submitted that it was not liable to pay any compensation. A false case was registered against the vehicle bearing registration No. PB-12-K-4944 in order to get the compensation, it is further submitted.;