RASHIDAN Vs. NARUL HASAN AND ORS

JUDGEMENT

(1.) This is an appeal brought by the claimants i.e. the parents of the deceased Mubarik for enhancement of compensation awarded to them by learned Motor Accidents Claims Tribunal,Nuh (for short 'the Tribunal') vide award dated 11.12.2010. The claim petition had been brought under section 166 of the Motor Vehicles Act, 1988 seeking compensation on the death of Mubarik in a road side accident that took place on 18.09.2008. A sum of Rs.10,00,000/- was claimed as compensation by the appellants.

(2.) It has been alleged that Mubarik was 22 years of age at the time of the accident. He is alleged to have been a mason by profession and earning Rs.9000/- per month. The appellants have claimed themselves to be dependents of the deceased.

(3.) The aforesaid averments have been denied by the respondents.