MANISHA AND OTHERS Vs. ANIL AND OTHERS

JUDGEMENT

(1.) This is claimants' appeal seeking enhancement of compensation.

(2.) Claim petition was filed under Section 166 of the Motor Vehicles Act, 1988 seeking compensation to the tune of Rs.20 lakhs on account of death of Parveen in a motor vehicle accident that took place on 11.07.2013. Claimants were the widow, minor son and parents of the deceased. It was asserted that on 11.07.2013 in the area of G.T.Road Murthal, District Sonepat, a car bearing registration No. HR-10-T-2550 had struck against the deceased who was proceeding on a bicycle. Parveen (since deceased) sustained serious and grievous injuries and to which he succumbed on the spot. FIR No.201 dated 11.07.2013 was lodged with the Police Station Murthal on the statement of Ravinder i.e. brother of the deceased.

(3.) Upon pleadings of the parties, the following issues were framed by the Tribunal: