PRATIBHA AND OTHERS Vs. SHISHPAL TOMAR AND OTHERS

JUDGEMENT

(1.) This appeal is against the award dated 15.05.2009 passed by the Motor Accident Claims Tribunal, Jind (for short, 'the Tribunal') for enhancement of compensation.

(2.) The bare facts necessary for adjudication of the present appeal are that on 29.08.2007. Randhir Singh SOWAR in Army along with his wife was coming back from Hisar to Saatrod Kalan on a motor cycle. At about 3.30 PM, near railway over bridge by-pass Hisar, a Military truck bearing registration No. 03D-152771E (for short, 'the offending vehicle') struck the motor cycle. As a result of impact, Randhir Singh suffered grievous injuries. He was taken to Military Hospital Cantt Hisar, where he succumbed to injuries. FIR No. 697 dated 30.08.2007 was registered at Police Station Sadar Hisar.

(3.) The widow, two minor sons and parents of the deceased filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act').