- (1.) The widow and minor son of the deceased Surjit Kaur who met with a motor accident and died therein preferred the present appeal.
(2.) In the claim petition, it has been specifically referred that deceased Surjit Kumar was 35 years old. The appellants produced Post Mortem Certificate Ex.PX which would also disclose that deceased Surjit Kumar was 35 years of age at the time when he died in the accident. But the Tribunal held that Surjit Kumar was 55 years of age.
(3.) CW1 Rekha Rani, the 1 st appellant herein and CW2 Vidhi Chand have spoken to the fact that the deceased Surjit Kumar was running a proprietorship concern and a firm in the name and style of M/s N.D. & Sons being a partnership therein.;