SANTOSH SOOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) As requested, the matter is taken up after lunch break.

(2.) This appeal has been instituted against the Award dtd. 16/7/2001 for enhancement of compensation awarded in MACT case No.177 of 1999 decided by the Motor Accident Claims Tribunal, Chandigarh (for short "Tribunal") in a petition under Sec. 166 of Motor Vehicles Act, 1988, vide which a sum of Rs.2,77,200.00 has been awarded as compensation to the claimants on account of death of Krishanjit Sood in a motor vehicular accident which allegedly took place due to rash and negligent driving on the part of respondent No.2 while driving the offending vehicle bearing No.HR-03-7939 (hereinafter referred to as 'offending vehicle') alongwith interest @9% per annum from the date of award till the date of realisation.

(3.) From the pleadings of parties, following issues were framed by the learned Tribunal:-