VINOD K.SHARMA, J. - (1.) THE present appeal has been filed by the appellant Driver of the vehicle against the award passed by the learned Motor Accident Claims Tribunal, Bathinda vide which the claimants respondents were awarded compensation to the tune of Rs. 1,44,000/- along with interest @ 12% per annum from the date of award till its realisation.
(2.) THE learned Tribunal has recorded a finding that Dalip Singh deceased died in a motor vehicle accident on 12.2.1989 due to the rash and negligent driving of car No. CHF-752 by Rajesh Kumar respondent No. 1. On issue No. 2 the claimants were held to be the legal representatives of deceased Dalip Singh and as already mentioned the claimants were held entitled to compensation to the tune of Rs. 1,44,000/- along with interest at the rate of 12% per annum from the date of award till its realisation from respondents No. 1 and 4.
(3.) ON issue No. 4, the learned Tribunal came to the conclusion that liability of Insurance Company was limited to Rs. 50,000/- only and accordingly the balance liability was fixed on the appellant herein.;