SAVITA DEVI Vs. HAWA SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the judgment of Punjab and Haryana High Court at Chandigarh dated 3rd December, 2014 by which judgment FAO filed by the claimants questioning the quantum of the award by Motor Accident Claims Tribunal has been dismissed.

(3.) The appellants are legal heirs of one Satbir who while driving his Alto Car was hit by a trolla bearing No.HR47A/2472 on 5th July, 2011 and had died on the spot. Claim petition was filed by the appellants under Section 166 of Motor Vehicles Act, 1988 praying for grant of compensation to the amount of Rs. 1 crore along with interest at the rate of 12% in favour of appellants.