AMANDEEP SINGH Vs. JAGIR KAUR AND OTHERS

JUDGEMENT

(1.) Cm No.19171-CII of 2017

(2.) The present appeal has been instituted by the driver and owner of truck bearing registration No.RJ-31GA-5542 (for short the 'offending vehicle') to challenge therein the award by the Motor Accident Claims Tribunal, Sri Muktsar Sahib (for short 'the tribunal').

(3.) Respondents No.1 to 7 had filed a petition before the tribunal under Section 166 read with Section 140 of the Motor Vehicle Act, 1988 seeking therein compensation on account of death of Pritam Singh, who was stated to have died as a result of an accident, which took place on 30.01.2014 due to the rash and negligent driving of the offending vehicle by the appellant.