Rakesh Garg, J. - (1.) RESPONDENTS No. 1 to 5 claimed compensation on account of death of one Amrik Singh son of Kashmir Singh in a motor vehicular accident on 23.4.2011 caused due to rash and negligent driving of the offending vehicle owned by the appellants and driven by respondent No. 6.
(2.) THE claim petition was contested by the appellants as well as respondent No. 6 raising various preliminary objections. On merits, it was submitted that they owned the bus in question and the same was not insured. However, it was stated that no accident, as alleged, ever occurred on account of rash and negligent driving of respondent No. 6. All other averments made in the claim petition were denied and dismissal of the same was prayed. From the pleadings of the parties, the following issues are framed: 1. Whether Amrik Singh died in a motor vehicle accident on 23.04.2011 in the area of village Said Mubarak due to rash and negligent driving of bus bearing Registration No. PB -06 -G -9509 by respondent No. 3? OPA 2. Whether the claimants are entitled to compensation. If so, what amount and from whom ? OPA 3. Whether the claim petition is bad for non -joinder and mis -joinder of necessary parties ? OPR 1& 2.
(3.) RELIEF . 4. On the basis of the evidence on record, the Tribunal found that the accident in question was caused by the offending vehicle owned by the appellants which was driven by respondent No. 6 in a rash and negligent manner.;