- (1.) This appeal has been filed by Insurance Company against the award dated 18.9.1990 passed by Motor Accident Claims Tribunal, Hoshiarpur (Tribunal for short), whereby claimants were granted compensation to the tune of Rs.2,04,672/-.
(2.) The case of the claimants before the Tribunal was that deceased Sukhchain Singh alias Chain Singh, husband of respondent No.1 and father of respondents No.2 & 3, was going to his house on his bicycle after attending duty on 1.2.1989. At about 6.30 pm, when he reached near village Dohlron, he was struck and run over by Bus bearing No.PBV-7789 belonging to M/s Atwal Bus Service, Balachaur-respondent No.4, which was being driven by Satnam Singhrespondent No.5 in a rash and negligent manner. He was taken to Civil Hospital, Mahilpur from where he was referred to Christian Medical College and Hospital, Ludhiana. He succumbed to his injuries in the hospital. A criminal case was registered in Police Station Mahilpur.
(3.) Compensation to the tune of Rs.3,50,000/- was claimed alleging that the deceased was earning Rs.1710/- per month as salary in addition to Rs.500/- per month from cultivation of land. His age was 44 years at the relevant time.;