JARINA AND OTHERS Vs. ANIL AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 30.07.2014, passed by learned Motor Accidents Claims Tribunal, Bhiwani (hereinafter called the 'Tribunal') vide which the compensation to the tune of Rs.2,84,284/- has been awarded to the appellants-claimants on account of death of Sajid Khan in the motor vehicular accident which took place on 26.04.2000 due to rash and negligent driving of canter truck bearing registration No.HR-46-5564 by respondent No.1, owned by respondent No.2 and insured with respondent No.3.

(2.) The present appeal has been preferred by the appellantsclaimants dissatisfied with the quantum of compensation.

(3.) I have heard Mr. Sandeep Verma, Advocate for Mr. Bhupender S. Saroha, Advocate, learned counsel for appellants, Mr. Robin Lohan, Advocate, learned counsel for respondents No.1 & 2, Mr. B.S. Taunque, Advocate, learned counsel for respondent No.3, Mr. Shashikant, Advocate, learned counsel for respondent No.5, Mr. Pavinder Singh Bedi, Advocate, learned counsel for respondent No.6 and gone through the paper-book carefully.