- (1.) Learned counsel for the parties have been heard.
(2.) The appeal in hand is filed against the award dated 8.12.2000 passed by Motor Accident Claims Tribunal, Jalandhar (Tribunal for short). The appellants were granted compensation to the tune of Rs.2,20,000/- and now they have sought enhancement of the same.
(3.) The case of the appellants in the claim petition was that the deceased Satnam Singh (husband of appellant No.1, father of appellants No.2 and 3 and son of respondent No.4) died in road accident, which happened on 7.11.1999. On the fateful day, he was travelling in car No.PB-08-R-9197 and was going to Delhi from his native place in District Jalandhar in the said car, which was being driven by Gian Singh, respondent No.1. The other passengers were Balbir Kaur and Mehnga Singh, who were sitting on the back seat while the deceased was sitting next to the driver. Respondent No.1 was driving the car in a rash and negligent manner, for which Satnam Singh and Balbir Kaur cautioned him but he did not pay any heed. At about 1.00 am i.e. in the night between 7 and 8.11.1999, when they reached near Ganaur-crossing on GT road District Sonepat, respondent No.1 suddenly lost control over the vehicle and struck against a tree. All the persons travelling in the car received injuries and were taken to Aggarwal Hospital, Ganaur, District Sonepat, from where Satnam Singh was referred to Dayanand Medical College and Hospital, Ludhiana. He succumbed to his injuries in the hospital on 14.11.1999.;