- (1.) On 15th November, 1977, at about 7 p.m., in the Abadi of Nawankot, Amritsar town, Satinderpal Singh, aged 16 years, who had just passed Matric, is stated to have been run over by bus No. PUA 8312, owned by New Majha Transport Co-operative Society Ltd., Amritsar which was insured with the Indian Assurance Co., Amritsar. Satinderpal Singh was standing on the pavement alongwith his brother Varinderpal Singh and they were waiting for their uncle Paramjit Singh. When Paramjit Singh was approaching them, the ill-fated bus came upto the pavement and Satinderpal Singh was run over, who ultimately died. The mother of the deceased claimed compensation. The petition was opposed by the owner of the bus and the Insurance Company. On the contest of the parties, following issues were framed : - 1. Whether the petitioner has locus standi to file this petition and claim compensation
(2.) Whether the accident took place by the rash and negligent act of the driver Amar Singh respondent No. 1 of Bus No. PUA 8312 as alleged in the manner alleged in the petition
(3.) To what amount of compensation, if any, is the petitioner entitled and from whom;