USHA DEVI Vs. PARMOD KUMAR & OTHERS

JUDGEMENT

(1.) The present appeals have arisen from the award dated 04.08.2010 passed by the Motor Accident Claims Tribunal, Karnal (for short, 'the Tribunal').

(2.) No one has appeared today on behalf of the respondent Insurance Company inspite of service.

(3.) An accident took place on 29.05.2008, which proved fatal for Pawan Kumar, aged 23 years. He was on his bicycle and was on the kacha portion of the road while crossing the road. Meanwhile, a truck bearing registration No. PB-65F-0193 (for short, 'the offending vehicle') struck against the bicycle. Pawan Kumar fell down on the road and was crushed underneath the truck. FIR No. 169 dated 29.05.2008 was registered at Police Station Sadar Karnal.