VINOD K.SHARMA, J. - (1.) THIS is an appeal against the award dated 1.12.1988 passed by the learned Motor Accident Claims Tribunal, Faridkot (hereinafter referred to as the 'Tribunal') in MACT Case No. 3 of 1987.
(2.) THE appellant-claimants filed an application under Section 110-A of the Motor Vehicles Act, 1939 (for short the 'Act') claiming compensation to the tune of Rs. 2,00,000/- (Rs. two lacs) on account of death of her son Dharam Pal. It was claimed in the claim application that deceased Dharam Pal was employed with respondent Nos. 1 and 4 i.e. Ram Sarup Garg and Sunil Garg on harvesting combine at a monthly salary of Rs. 1,000/- as helper. In the month of September, 1986 the deceased along with Darshan Singh and Kulwant Singh used to go to harvest paddy crop. On 10th October, 1986 Darshan Singh was driving the jeep to go to Safidon Mandi in Haryana to harvest paddy crop whereas Kulwant Singh took the combine while Dharam Pal along with Ved Parkash and Jagdish were travelling in the jeep being driven by Shri Darshan Singh. When the jeep reached near village Mehna on Malout-Dabwali road, the jeep struck with a truck as a result of which Dharam Pal received injuries and died on the spot. Jagdish also received injuries and he was taken to the Hospital, where he died.
(3.) IT was claimed that the accident had occurred due to negligent driving of Darshan Singh, driver of the jeep. The claimant Kako was the mother whereas Swarn Kaur and Chhinder Kaur were unmarried sisters of the deceased. It was further claimed that they were dependent on him.;