Rekha Mittal, J. - (1.) The present appeal has been directed against the award dated 12.05.2016 passed by the Motor Accidents Claims Tribunal, Ludhiana whereby compensation has been awarded to minor Milap Singh in respect of injuries sustained by him in a motor vehicular accident on 08.05.2014.
(2.) The sole submission made by counsel for the appellant is that in the occurrence in question, two vehicles tempo No.PB13-F-3428 and Alto car No.PB10-CR-0678 were involved and the FIR was got registered against Kewal Singh respondent No.2 driver of the offending tempo. The driver of Alto car Dr. Jagdeep Singh father of minor Milap Singh died in the accident. It is argued with vehemence that as the tempo in question was not insured, mother of the claimant through whom the petition was filed, twisted the facts and attributed negligence to some extent to Dr. Jagdeep Singh, her late husband. It is further argued that even if the present is a case of composite negligence of the two vehicles involved in the accident, the learned Tribunal has committed a serious error rather illegality by exonerating the driver and owner of tempo No.PB13-F-3428. Further argued that owner and driver of the tempo are liable to pay compensation to a substantial extent.
(3.) I have heard counsel for the appellant and perused the paperbook particularly the award passed by the learned Tribunal.;