SANTOSH AND OTHERS Vs. AMAN AND OTHERS

JUDGEMENT

(1.) This is an appeal filed by the dependents of the deceased Kamar Singh for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Chandigarh(for short, 'the Tribunal') challenging the same to be insufficient.

(2.) The brief facts of this case are that on 31.01.2012, deceased Kamar Singh was going on foot alongwith his brother from Derabassi to Mubarakpur. When they reached near T-point of the Barwala near petrol pump, Dera Bassi then the offending vehicle bearing Registration No.CH-01-TC-0126 driven by respondent No. 1 in a very high speed and negligent manner hit the deceased. In the accident Kamar Singh expired. The claim petition was filed by the widow, sons and one daughter as well as mother of the deceased.

(3.) To prove their case, parties led their evidence.