REENA AND OTHERS Vs. PARDEEP KUMAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 30.03.2012 passed by Motor Accidents Claims Tribunal, Ambala (hereinafter referred to as the 'Tribunal').

(2.) The motor vehicular accident was caused on 11.05.2011 by a rashly and negligently driven truck bearing registration No.HR-12A-8230 (for short, 'the offending vehicle'). As a result of the accident, Rajesh Kumar, who was going on his motorcycle, died as the offending vehicle hit him from back and head of Rajesh Kumar was crushed under the tyre of the offending vehicle. FIR No.73 dated 11.05.2011 was registered at Police Station Shehzadpur.

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by widow, three minor children and mother of the deceased.