BALDEV SINGH Vs. HUSANDIP SINGH AND OTHERS

JUDGEMENT

(1.) This is an appeal by the registered owner seeking his discharge and the cross-objections are by the claimants seeking enhancement.

(2.) Harjinder Kaur died in an accident which occurred on 24.5.2007. Kuldeep Singh along with his wife Harjinder Kaur were going on a scooter. They met with an accident at about 6.30 P.M. The motor cycle driven by respondent No. 3 came at a fast speed and hit the scooter driven by Kuldeep Singh. Harjinder Kaur fell on the left side of the road and respondent No. 3 fell on the road. Harjinder Kaur was in the process of getting up when a tractor trolley loaded with sand driven by respondent No. 1 came at a high speed and crushed her. The trolley driver left the vehicle and sped away. The claim petition was filed against the owner-driver of the tractor and owner of the motor cycle.

(3.) The Tribunal recorded a finding that both the owners/drivers of the tractor and the motor cycle were responsible and the liability of payment of compensation was placed upon respondents No. 1 to 3. The vehicles were not insured.