- (1.) THE Motor Accident Claims Tribunal Ludhiana, vide award dated 11. 9. 1985 had dismissed the claim petition filed by the claimants under Section 110-A of the Motor Vehicles Act. The claimants had sought compensation of Rs. 3,00,000/- compensation on account of the death of Sukhdev Singh.
(2.) THE challenge to the award is that the finding of the Tribunal that Sukhdev Singh had not died as a result of rash and negligent driving of the driver of the truck is not based on evidence. In order to substantiate his argument the counsel contended that the owner of the offending vehicle Charan Singh in a cross case had admitted that the accident had occurred due to his fault and the eye-witnesses had corroborated it. Darshan Singh driver of the jeep has stated that accident had taken place due to rash and negligent act of the driver of the truck. It is also contended that income of the deceased has been duly proved.
(3.) COUNSEL for the respondent contends that no interference in the finding of the Tribunal is called for.;