MOHAN LAL Vs. SATYAWAN

JUDGEMENT

(1.) The claimants through instant appeal are seeking enhancement of the compensation awarded vide award dtd. 21/12/2015 passed by Motor Accidents Claim Tribunal, Rohtak (in short 'Tribunal'). factual background

(2.) The brief facts of the case are that on 12/5/2015, when Master Prince along with his uncle-Rajesh was heading towards their house, the bus bearing No. HR-46C-0598 (in short 'the offending vehicle') came from the side of DAV School, Chowk Kalanaur, which was being driven by respondent No.1 in a rash and negligent manner ran over Master Prince. Head Master/Principal, Triveni Public School, Kalanaur, Rohtak-Respondent No.2 is the owner of the offending vehicle and the bus was insured with respondent No.3-ICICI Lombard General Insurance Company.

(3.) Learned Tribunal after adjudicating on different issues held that the claimant Nos.1 and 2 are entitled to grant of compensation of a sum of Rs.3,40,000.00 on account of death of the child-Master Prince and respondent Nos.1 to 3 were held jointly and severally liable though the first charge was ordered to remain with the respondent No.3-ICICI Lombard General Insurance Company Limited. contentions