KALINDI DEVI Vs. JASBIR SINGH

JUDGEMENT

(1.) The present appeal has been filed against the award dtd. 3/11/2006 passed in the claim petition filed under Sec. 166 of Motor Vehicles Act, by the learned Motor Accident Claims Tribunal, Chandigarh (for short, 'the Tribunal), for enhancement of the compensation granted to the appellants, who are the parents of the deceased.

(2.) The brief facts of the case are that the on 28/4/2005, Sumit Kumar Rao, the son of the appellants was going on the road adjoining to his house No.1127-28, Sector 56, Chandigarh and respondent No.1-Jasbir Singh came there driving his truck bearing Registration No.PB-12-B-1292 from the side of Chandigarh at a fast speed and in a rash and negligent manner and struck his vehicle against Sumit Kumar Rao, as a result, he sustained fatal injuries resulting to his death.

(3.) Upon notice, respondents appeared and denied the factum of claim.