SATISH KUMAR GARG Vs. NAR BAHADUR

JUDGEMENT

(1.) Present appeal is filed by the claimants/appellants for enhancement challenging the judgment and order dtd. 3/8/2010 passed by MACT, Dehradun in MACP No. 61 of 2007.

(2.) Brief facts of the present case, inter alia, are that on 30/1/2007, deceased Mohit was going on a scooter bearing registration no. UA 07 H 3308. He was pillion rider while Varun Agarwal was driving the scooter. When they reached Hotel Pacific, Subhash Road, then one Ambassador Car bearing registration no. UA 07 H 1644 hit the scooter. In the accident, Varun Agarwal and Mohit received grievous injuries. Mohit was taken to the PGI, Chandigarh where he was declared. Parents and sister of deceased Mohit filed claim petition. Tribunal allowed the petition partly. Feeling aggrieved, claimants - appellants approached this Court.

(3.) Heard Mr. M.K. Goyal, Advocate for the appellants and Mr. K.K. Shah, Advocate for respondent no. 3 and perused the record. None appeared on behalf of respondent no. 2 despite sufficient service.