S.S. Sodhi, J. - (1.) THIS order will dispose of the appeal referred to above as also F.A.O. No. 301 of 1976 Oriental Fire and General Insurance Company Ltd. v. Smt. Gurcharan Kaur and Ors. Both these appeals arose from the same accident and were consequently heard together.
(2.) THE accident in this case took place on May 26, 1972 at about 10 a.m. on the Malerkotla Ludhiana road near bus stand Kupkalan. Sher Singh, deceased, a mason, aged about 24 years was carrying milk on his cycle when a truck came from behind and hit into him. It was as a result thereof that due to the injuries suffered by him in this accident, he later died. The claimants in this case are Mrs. Gurcharan Kaur, widow of the deceased and their two minor children, a daughter Pali and a son Bhinder as also Mrs. Bachan Kaur, the mother of the deceased.
(3.) ON the finding of the Tribunal, that accident in this case had been caused entirely due to the rash and negligent driving of Chhota Singh, the driver of truck No. PUP -4085, a sum of Rs. 54,000/ - was awarded to the claimants as compensation for the pecuniary loss suffered by them on account of the death of the deceased and Rs. 20,000/ - for mental agony and for loss of love and affection.;