CHARANJIT KAUR Vs. GOBIND

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are the claimants under the Motor Vehicle Act, 1985.

(3.) Their claim arises out of an accident which took place on 15/10/2012 when Dalwinder Singh (since deceased) along with one Mr. Sukhjit Singh, while riding the motorcycle bearing Registration No.PB-53A-6676, met with an accident with a car and as a result of the impact of the accident, Dalwinder Singh sustained injuries and died on his way to the hospital. The appellants are parents of the deceased.