MANVEER Vs. ANITA SADH

JUDGEMENT

(1.) This present appeal has been preferred on behalf of the appellants, who are the driver and purchaser/owner of the offending vehicle, under Sec. 173[173. Appeals. - (1) Subject to the provisions of sub-sec. (2), any person aggrieved by an award of a Claims Tribunal may, within ninety days from the date of the award, prefer an appeal to the High Court:

(2.) Briefly stated, it was the case of the claimants/respondents No.1 to 4, who are the widow and children of the deceased Sh. Rajpal Sadh, that the deceased aged 52 years, died in a motor vehicle accident on 2/1/2015, Kanti Nagar traffic light, Bihari Colony Chowk, Krishna Nagar, Delhi, when he was traveling on the left rear side in Maruti Ritz bearing registration No. DL-2C-AL-6550, driven by his brother Vinay Singh and was hit by the offending vehicle (motor cab-Tata Sumo) bearing registration No. HR-38S-8827, driven in a rash and negligent manner by the Appellant No. 1 herein, that had collided with the Maruti Ritz on the left rear door side.

(3.) The claimants initiated an accident claim case under Sec. 166 read with Sec. 140 of the M.V. Act, seeking monetary compensation of Rs.60,00,000.00, in light of the Detailed Accident Report submitted by the Investigating Officer. Accordingly, an FIR bearing No.01/2015 under Secs. 279/304A of the Indian Penal Code, 1860, was lodged against the driver, registered owner, insurer and the owner-in possession of the offending vehicle.