PARMOD KUMAR JAIN Vs. RAMESH MEHTO

JUDGEMENT

(1.) The present appeal has been preferred by the claimants against the order dated 04.05.2016 passed by the Motor Accident Claims Tribunal, Palwal (hereinafter referred to as 'Tribunal').

(2.) Shorn of all unnecessary details, the brief facts necessary for deciding the present appeal are that on 15.01.2014, Rahul (since deceased) was riding on motorcycle bearing Registration No.HR-29-4697 at a moderate speed and as per the traffic rules. The maternal uncle of Rahul, namely, Virender Singh was travelling as a pillion rider along with Rahul.

(3.) The Tribunal on a claim petition filed by the parents and siblings of Rahul, has awarded the following compensation:-