REENA AND OTHERS Vs. SATBIR AND OTHERS

JUDGEMENT

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

(2.) Brief facts that may be noticed are that Lakhan Pal @ Lakhan had died in a vehicular accident on 21.03.2013. Claim petition under Section 166 of the Motor Vehicles Act, 1988 was filed by the claimants/present appellants, who happen to be the widow, two minor children and parents of the deceased. Compensation to the tune of Rs.30 lakhs was claimed. Upon pleadings of the parties, the following issues were framed by the Trial Court:-

(3.) Issue No.1 was decided in favour of the claimants and it was held that death of Lakhan had occurred due to rash and negligent driving of the offending vehicle i.e. truck bearing registration No. HR-39-7786 by respondent No.1 i.e. driver of the vehicle.