USHA & OTHERS Vs. MUKERIAN & OTHERS

JUDGEMENT

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

(2.) Briefly, it may be noticed that a claim petition was filed under Section 166 of the Motor Vehicle Act before the Motor Accident Claims Tribunal, Faridabad seeking compensation to the tune of Rs. 12 lakhs on account of death of Rohit in a motor vehicle accident that took place on 24.11.2013.

(3.) Claimants were the parents, two sisters and minor brother of the deceased.