OMBATI AND OTHERS Vs. VIRENDER SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against award dated 15.10.2013 passed by the Motor Accidents Claims Tribunal, Palwal (for short the 'Tribunal').

(2.) On 13.2.2012, Tulsi Ram aged 52 years lost his life in a Motor Vehicular Accident. The motor cycle was being driven by Kumarpal and Tulsi Ram was the pillion rider (it has been wrongly mentioned in the award that Kumarpal was the pillion rider and Kumarpal was driving the motor cycle). The said motor cycle was struck by a Pick up bearing registration No. HR-74/8728 near Bedh Patti village. As a result of the accident, both Kumapal and Tulsi Ram lost their life on the spot. FIR No.50 dated 13.2.2012 was registered at Police Station Hodal.

(3.) A claim petition was filed under Section 166 of the Motor Vehicles Act, 1988 (for short the Act) by widow, two major sons, a minor son and mother of the deceased.