- (1.) Two appeals have been preferred against the award dated 12.09.2011, vide which the claim petition filed under the Motor Vehicles Act, 1988 had been allowed. The owner and driver have filed FAO No.61 of 2012 disputing their liability. The claimants have preferred FAO No.532 of 2012 seeking enhancement.
(2.) Parties are being referred as arraigned before the Tribunal.
(3.) On 04.04.2007, Avtar Singh was going on a motorcycle towards Malekotla. At about 1:15 PM, he was near bus stand of village Gajjan Majra. A mini bus came from Malerkotla and struck against the motorcycle, Avtar fell down and sustained multiple injuries, leading to his death. Kamaljit, a relative of Avtar along with Gurpreet Singh son of Avtar Singh were going on a separate motorcycle, a little ahead of Avtar Singh. Avtar Singh was 50 years old and was earning Rs.40,000/- per month from sale of sanitary and agricultural implements. He was also running a store at Amloh-Khanna road. It was pleaded that his total annual income from both the vocations was Rs.4,80,000/-.;