MANI MANGLA Vs. ABHYUDAYA PALIWAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dtd. 9/9/2025 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No. 3843/2025, which upheld the award of the Motor Accident Claims Tribunal (MACT), Palwal, dtd. 27/8/2024, and dismissed the appellants' plea for enhancement of compensation.

(3.) The brief facts are that on 21/7/2019, the deceased, Arun Kumar Mangla, aged 57 years, was fatally injured when a speeding white Creta car (Registration No. HR-30S-0716) struck his scooter while he was en route to his factory. An FIR (No. 0462/2019) was registered at Police Station Camp Palwal under Ss. 279, 304A, 336, and 337 of the Indian Penal Code.