RHISHAN Vs. VED PAL

JUDGEMENT

(1.) This appeal by the claimants is directed against the award dated 13.2.2008, passed by the learned Motor Accident Claims Tribunal, Panchkula, vide which application moved by the appellants for grant of compensation, on account of death of Naib Subedar Maksud, stands allowed.

(2.) The widow and the minor children of deceased, Naib Subedar Maksud sought compensation on account of death of the deceased in a motor vehicular accident.

(3.) The Pleaded case of the appellants was, that on 18.10.2005 at about 9.30 A.M. the deceased was riding on motor cycle bearing registration No. CH-03-J- 3484, and was on his way from the side of Delhi. When he was near grain market Karnal on the main road, truck trala bearing registration No. HR-046-B-8885, being driven rashly and negligently by its driver Vinod, reached there and hit the deceased from behind. The deceased was crushed under the aforesaid truck trala.