PALO DEVI Vs. GURMUKH SINGH

JUDGEMENT

(1.) THIS is an appeal preferred by the claimants seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Fatehabad (hereinafter referred to as the Tribunal) who awarded compensation of Rs.6,90,400/ - to claimants No.1 to 5.

(2.) THE factual matrix of the case is that on 01.10.2010, Ram Phal was coming from Bighar to Fatehabad in a four wheeler driven by him. Rakesh, Bansi and Om Parkash were also accompanying him in the four wheeler. When the vehicle was ahead of the petrol pump, Om Parkash, father of Ram Phal got down. Meanwhile, a bus bearing registration no.HR -57 -1485 driven by Gurmukh Singh respondent no.1 came and hit the four wheeler. The occupants of the four wheeler sustained injuries and Ram Phal died on the spot. A case was got registered by Om Parkash.

(3.) AS usual, the respondents denied the allegations and pleaded false implication. The insurance company also disputed its liability.