SANTA @ SHANTI DEVI Vs. HIRA SINGH

JUDGEMENT

(1.) The present appeal has been filed against the award dated 24.10.2013 passed by the Motor Accidents Claims Tribunal, Palwal (for short 'the Tribunal').

(2.) The brief facts necessary for adjudication of the present appeal are as under.

(3.) On 11.10.2010 Santa @ Shanti Devi aged 51 years was a pillion rider on the motor cycle which was being driven by her son Hukam Chand, on Punhana-Hodal road. The motor cycle was struck by rashly and negligently driven Dumper bearing registration No.HR-55-J-7005. As a result of the accident, she suffered multiple injuries. FIR No. 370 dated 13.10.2010 was registered at Police Station Punhana District Mewat in this regard.