Mr Harinder Singh Sidhu, J. - (1.) CM No.7207-CII of 2016 Civil Misc. Application is allowed. For the reasons mentioned in the application, delay of 68 days in filing the appeal is condoned. Main case
(2.) National Insurance Company Limited has filed the present appeal against the Award dated 13.10.2015 of the Motor Accident Claims Tribunal, Patiala (for short 'the Tribunal'), whereby, a sum of Rs. 7,08,200/- along with interest was ordered to be paid as compensation for the death of Kulwant Singh in a vehicular accident on 6.12.2014.
(3.) Brief facts of the case are that on the fateful day, Kulwant Singh (deceased) was coming to his house on Hero Honda motorcycle bearing registration No.PB-11-AZ-0977 after performing the Akhand Path Sahib in Gurudwara Patshahi Nauvi Bahadurgarh. He was being followed by his son Paramjit Singh on his Activa scooter. At about 10.15 p.m, when the deceased reached near Chaman Hospital on Seel road, a swift car bearing registration No.PB-65S-3008 being driven rashly and negligently by Suneet Kumar, came from Ghanaur side at a very high speed, without blowing horn and struck against the motorcycle of deceased Kulwant Singh. As a result of the accident, Kulwant Singh received grievous injuries on his head and other parts of his body. On the way to Rajindra Hospital, Patiala, he succumbed to the injuries. FIR No.242 dated 7.12.2014 for offences under section 279, 304-A of the Indian Penal Code was registered in police station Sadar Patiala on the basis of statement of Paramjit Singh.;