HARISHCHANDRA Vs. SATENDRA SINGH

JUDGEMENT

(1.) This is claimants' appeal for enhancement of compensation under section 173 of the Motor Vehicles Act, against the order dated 6.3.2006 passed by the Fifth Motor Accidents Claims Tribunal in Claim Case No. 37 of 2000.

(2.) Brief facts of the case are that on 6.2.2002 at about 10.30 in the night Amit Kumar was going on his own scooter No. MP 07-N 3383 from Gwalior to Morar. Sanjay Apreja was sitting as a pillion rider on the said scooter. When they reached near Simmco Factory, one truck bearing No. MP 06-E 1256 was coming from opposite side. Truck was being driven rashly and negligently. Truck came towards the wrong side and hit the scooter. Deceased received injuries and he died. Pillion rider Sanjay Apreja also received injuries. Crime was registered, matter was investigated and charge-sheet was filed. Claimants also filed petition for compensation under the Motor Vehicles Act. Tribunal awarded a compensation of Rs. 1,22,000 for the death of deceased Amit Kumar, against which the appellants have filed this appeal for enhancement of the compensation. Claimants are the parents of the deceased.

(3.) We have heard the learned counsel for the parties and perused the evidence on record. The only question involved in this appeal is about the enhancement of the compensation.