KAMLESH AND OTHERS Vs. VIJAY SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal is against the award dated 5.5.2015 passed by Motor Accidents Claims Tribunal, Rewari (for short, 'the Tribunal').

(2.) On 19.4.2014, Madan Lal aged 40 years met with a motor vehicular accident. He was driving the motorcycle bearing registration No. HR-36R-5072. The said motorcycle was banged by a truck bearing registration No. RJ-32GA-4611 (for short, 'the offending vehicle). As a result of the accident, Madan Lal suffered grievous injuries and succumbed to injuries on his way to the hospital. FIR No. 117 dated 19.4.2014 was registered at Police Station City Rewari.

(3.) The legal heirs of the deceased filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').