JAGDISH PARSHAD AND OTHERS Vs. RAMESH AND OTHERS

JUDGEMENT

(1.) This is an appeal filed by the claimants against the Award dated 19.01.2013 passed by the Motor Accident Claims Tribunal, Narnaul, whereby the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 (in short 'the M.V. Act'), a compensation to the tune of Rs. 50,000/- only was granted to the claimants on account of no fault liability. The compensation was ordered to be equally shared by the claimants.

(2.) Brief facts of the case are that on 20.11.2011, Shakti, 22 years old son of Jagdish Parshad-appellant No.1 while present at Bus Stand Kherki was hit by a Max vehicle bearing registration No.HR-37B-7561 being driven by respondent No.1-Ramesh rashly and negligently. As a result of the accident, Shakti was declared brought dead when he was shifted to Govt. Hospital, Mohindergarh.

(3.) In this regard, FIR No.497, dated 20.11.2011 was registered under Section 279 and 304A IPC at Police Station Mohindergarh.