- (1.) Challenge in this appeal is to the award dated 27.11.1992 passed by Shri V. B. Handa, Motor Accident Claims Tribunal, Ludhiana, vide which claim petition preferred by the widow, minor children and parents of deceased Jagdev Singh was accepted and compensation of Rs. 2,30,000/- along with interest @ 15% per annum was awarded to the claimants.
(2.) Briefly stated, Harbans Kaur-widow, Manpreet Kaurminor daughter, Gurdeep Singh-minor son of Jagdev Singh, Jit Singh-father and Bhajan Kaur-mother of deceased Jagdev Singh filed claim petition claiming compensation to the tune of Rs. 30,00,000/- on account of death of Jagdev Singh in a motor vehicular accident.
(3.) It is alleged that on 26.03.1992 at about 11:00 AM, deceased Jagdev Singh was coming back from Ludhiana after selling milk on his motorcycle bearing registration No. HYE-132.;