ANGOORI DEVI Vs. PRITAM SINGH

JUDGEMENT

(1.) Appellants before this Court are (parents of deceased victim) claimants seeking enhancement of compensation by assailing impugned award dtd. 10/10/2007 rendered by learned Motor Accidents Claims Tribunal, Kurukshetra (for brevity, "Tribunal") whereby claim petition filed by claimants was accepted and a sum of Rs.2,75,000.00 was awarded as compensation on account of death of Rajiv Kumar.

(2.) Succinct facts, as noted by learned Tribunal, are as below:

(3.) Upon notice, respondents No.1 to 3 (driver, owner and sapurdar of truck) filed written statement and took preliminary objections that claimants had no locus standi to file and maintain claim petition and same was not maintainable; that claim petition was bad for mis-joinder and non-joinder of necessary parties and claimants were estopped by their own act and conduct from filing the claim petition.