MANJURAN AND OTHERS Vs. VINOD KUMAR AND ANOTHER

JUDGEMENT

(1.) The present appeal is against the award dated 05.03.2011 passed by the Motor Accident Claims Tribunal, Sangrur (for short, 'the Tribunal').

(2.) In a motor vehicular accident, that occurred on 27.11.2009, Biru Khan, aged 37 years, lost his life. He along with one Mithu Khan was standing in front of a wine shop near village Kular Khurd. A rashly and negligently driven car bearing registration No. PB-11-AL-9861 rammed into Biru Khan. He was rushed to Civil Hospital, Sangrur, but was declared brought dead. FIR was registered.

(3.) In a claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') filed by the legal heirs of the deceased, the Tribunal awarded a sum of Rs. 3,52,500/- along with interest at the rate of 6% per annum. The amount awarded included Rs. 15,000/- under the conventional heads.