- (1.) These two appeals bearing FAO Nos.3680 and 3687 of 2009 arise out of an accident in which two persons viz Harpreet Singh and his wife Diljot Kaur died. In FAO No.3680 of 2009, the claimants the mother, father and brother of the deceased-Harpreet Singh, while in FAO No.3687 of 2009, the claimants are the mother-in-law, father-in-law and brother-in-law of the deceased-Diljot Kaur.
(2.) Brief facts are that on 11.11.2007, the deceased Harpreet Singh along with his wife Diljot Kaur, was going towards Maur Mandi on a motor cycle and when they reached near Gurdwara at Maur Kalan, the offending bus, being driven by respondent No.1 rashly and negligently, came from opposite side and struck against the motor cycle. As a result of this accident, both the motor cyclists received multiple injuries and died at the spot.
(3.) The Tribunal held respondent No.1 responsible for causing the accident. As regards the death of Harpreet Singh, the Tribunal granted a total compensation of Rs. 4.10 lacs, while in the case of deceased Diljot Kaur, the Tribunal granted a total compensation of Rs. 1.22 lac. FAO No.3680 of 2009;