DHARAM PAL SINGH Vs. SONWATI

JUDGEMENT

(1.) THE present appeal under Section 173 of the Motor Vehicle Act, 1988 (for short as the "act") has been filed by the Appellant against the award dated 01. 08. 06 and the Review order dated 09. 05. 07 passed by Sh. Sanjay garg, Judge, Motor Accident Claims Tribunal (for short as the "tribunal"), Delhi.

(2.) BRIEF facts of this case are that sh. Mangat Ram, deceased died in a road side accident which took place on 23rd january, 2003, due to rash and negligent driving of scooter no. DL 5sl-8964, on the pillion seat of which deceased was travelling and the motorcycle No. DL-9se 3906.

(3.) THE Claimants/respondents No. 1 to 10 herein claimed compensation of Rs. 32,55,000/-from the Appellant and Respondent no. 11 herein, being driver and owner of the offending vehicle.