SHIVAMATI DEVI AND ANOTHER Vs. ISHAK AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 05.08.2015 passed by Motor Accidents Claims Tribunal, Faridabad (hereinafter referred to as the 'Tribunal').

(2.) On 09.10.2014, Manjeet Kumar, aged 20 years, lost his life in an accident. He was going on his motorcycle bearing registration No.HR-29AG-9606. Near Sector 24, Faridabad, he was struck by a truck bearing registration No.HR-38N-2951 (for short, 'the offending vehicle'). He was run over by the said truck and died on the spot. FIR No. 474 dated 09.10.2014 was registered at Police Station Mujessar, Faridabad.

(3.) The claim petition under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was moved by the parents of the deceased.