- (1.) SMT. Lachhmi and others had filed claim petition seeking compensation of Rs. 40,000/- on account of the death of Prithi, who is alleged to have died in the road accident on 31. 3. 1984. The claimants had sought compensation from the respondents on the plea that the deceased had died due to rash and negligent driving of truck No. PNC-4061.
(2.) BALJIT Singh, respondent had denied the involvement of truck No. PNC 4061 in the accident. The issues before the Tribunal were: (1) Whether the petitioners are legal heirs of Pirthi deceased? OPP. (2) Whether accident in question took place due to rash and negligent act of Baljit Singh, respondent No. 1 while he was driving truck No. PNC 4061? OPP. (3) If issue No. 2 is proved, whether the petitioners are entitled to claim any compensation ? If so, how much and from which of the respondents? OPP. (4) Relief. The Tribunal had held that there was nothing on the file from which it could be inferred that it was Baljit Singh who had caused the death of Pirthi with his truck and had dismissed the claim petition.
(3.) AGGRIEVED against the judgment of the Motor Accident Claims Tribunal Jind, dated 21. 2. 1985, the claimants have filed this appeal for setting aside the said judgment of the Tribunal.;