VIRENDER SINGH Vs. HARMIRA RAM

JUDGEMENT

(1.) The unfortunate parents who lost their young daughter Pooja, aged 17 years in a motor vehicular accident are in appeal against award dtd. 1/3/2017 passed by the Motor Accident Claims Tribunal, Rewari [for brevity 'the Tribunal'] seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 [for brevity 'the Act'].

(2.) The driver, owner and insurer (i.e. National Insurance Company Ltd.) of Dumper bearing registration No. RJ-14GE-6606 [hereinafter referred to as 'offending vehicle'] have been arrayed as respondents No.1 to 3 respectively in the appeal.

(3.) The brief facts necessary for adjudication of the present appeal are that on 27/8/2014, Pooja was coming home after attending her school. When she reached on the footpath of the railway over bridge, the offending vehicle came at a high speed and hit Pooja, she died at the spot. FIR No.165, dtd. 27/8/2014 was registered at Police Station Kosli.