MAINA CHAWLA Vs. KULDEEP

JUDGEMENT

(1.) The present appeal has been filed by the appellant/claimants challenging the award dtd. 21/5/2016 passed by learned Motor Accident Claims Tribunal, Hisar (hereinafter referred to as 'the Tribunal' for short) whereby the claim petition filed by them under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act' for short) seeking compensation on account of death of Parveen Chawla was dismissed. FACTUAL BACKGROUND

(2.) Brief facts of the case are that on 24/9/2014, Parveen Chawla (now deceased) was going to Barwala town (District Hisar) from his house on his motor cycle bearing registration No. HR-21K-2590. When he reached opposite Cloth Market, Barwala, the offending vehicle i.e. truck bearing registration No HR39B-6489, being driven by respondent No.1-Kuldeep in a rash and negligent manner, came from opposite side and hit against the motor cycle of the deceased. Due to this impact, Parveen Chawla received injuries and died thereof.

(3.) Deceased Parveen Chawla was 24 years of age at the time of accident and was a student of B.A. 2nd year. He was engaged in his own business of sale and purchase of plastic in the godown owned by appellant No.1 and was earning Rs.20,000.00 per month.