USHA SHARMA Vs. ADARSH KUMAR

JUDGEMENT

(1.) The Appellants who are the parents of the deceased Sunny who died in a motor accident which occurred on 01.08.2008 impugn a judgment in MACT No. 611/2008 decided by the Motor Accident Claims Tribunal, (the Tribunal) on 13.12.2010.

(2.) In the Claim Petition filed before the Tribunal, it was averred that on 01.18.2008 at about 5:30 A.M. a two wheeler number DL-7S-BA-4864 met with an accident while it was being driven by Respondent No. 1 (Adarsh Kumar) and the deceased Sunny was riding as a pillion rider.

(3.) The Tribunal by the impugned judgment found that the deceased himself was driving the two wheeler and Respondent No. 1 Adarsh Kumar (owner of the two wheeler) was one of the two pillion riders on the said two wheeler.