- (1.) Heard.
(2.) This appeal has been filed against the award dated 02.03.2013 passed by Motor Accident Claims Tribunal, Ludhiana (later referred to as the Tribunal) whereby compensation of Rs. 8,37,388/- was allowed for the death of Sukhram Singh (later referred to as the deceased) in a motor accident with Zen Car bearing registration No.PB-49-7825 (later referred to as the offending vehicle).
(3.) Case of the claimants, in brief, is that on 20.04.2005, the deceased was going on his motorcycle Hero Honda bearing registration No.PB-10BB-380. When he reached near 'Jaggi Di Dairy' on Hambran Road at 6.00 PM, the offending vehicle came from Ludhiana side, which was being driven by Rohit Jain (respondent No.7 in this appeal) in a rash and negligent manner. The offending vehicle hit the back side of the motorcycle, as a result of which deceased fell on the road and received multiple injuries. The incident was witnessed by Ravinder Singh son of Mohan Singh (AW1) and Balraj Singh (AW5). The driver of the offending vehicle fled away from the spot. The deceased was taken to D.M.C and Hospital, Ludhiana where he succumbed to the injuries on 21.04.2005. The matter was reported to the police vide FIR No.67 dated 21.04.2005. Claimant No.1 Amrik Kaur is wife, claimants No.2 and 3 are sons, claimant No.4 is daughter and claimants No.5 and 6 are parents of the deceased.;