SAPNA Vs. KRISHAN LAL

JUDGEMENT

(1.) The award dated 02.09.2016 passed by the Motor Accident Claims Tribunal, Ambala [for brevity 'the Tribunal'] has been assailed by the legal heirs of Ravinder Kumar (deceased), being aggrieved of dismissal of the claim petition filed under Section 163-A of the Motor Vehicles Act, 1988 [for brevity 'the Act'].

(2.) The appellants are widow, two minor children and parents of Ravinder Kumar. The owner of motorcycle bearing registration No. HR-54C-0569 [hereinafter referred to as 'motorcycle'] and insurer of the motorcycle, i.e., Shriram General Insurance Co. Ltd. have been arrayed as respondents No.1 and 2 respectively in the appeal.

(3.) The brief facts of the case are that on 06.07.2015, Ravinder Kumar had gone to Sadhaura Town on the motorcycle for some personal work. The motorcycle was owned by respondent No.1. When he reached near Dera Gurdev Singh, Rakba Village Sarawan, District Yamuna Nagar, the motorcycle was hit by an unknown truck. As a result of the impact, he fell down and sustained injuries. He was taken to Community Health Centre, Sadhaura for treatment from where he was referred to General Hospital Yamuna Nagar. Thereafter, he was referred to PGI, Chandigarh, but on his way to PGI Chandigarh, he succumbed to injuries. FIR No.94, dated 07.07.2015 was registered at Police Station Sadhaura, District Yamuna Nagar.