SITA DEVI Vs. SHISH PAL AND OTHERS

JUDGEMENT

(1.) The present two appeals have been filed against the award dated 08.06.2007 passed by Motor Accidents Claims Tribunal, Karnal (hereinafter referred to as the 'Tribunal').

(2.) The record of this case was burnt and has been reconstructed from the salvaged record and copies supplied by counsels, subject to all just exceptions. The present two appeals have been filed, one by the widow and the other by two sons of deceased-Vishan Dass @ Bishan Dass, for enhancement of compensation awarded by the Tribunal.

(3.) On 19.07.2005 at about 2.45 p.m., Vishan Dass @ Bishan Dass was coming to his house on a rickshaw. Near Gate No.1, Subzi Mandi, Karnal, a Maruti Car bearing registration No.HR-07-C-0390 (for short, 'the offending vehicle'') struck the rickshaw. As a result of the impact, Vishan Dass @ Bishan Dass fell down on the road and suffered grievous injuries. He was taken to Tagore Hospital, Sector-14, Urban Estate, Karnal and then was referred to PGIMER, Chandigarh where he remained admitted upto 27.07.2005 the day he succumbed to the injuries.