SALOCHANA AND ANOTHER Vs. RAJENDER AND OTHERS

JUDGEMENT

(1.) The award dated 05.05.2017 passed by the Motor Accident Claims Tribunal, Hisar [for brevity 'the Tribunal'] has been assailed by the mother and minor brother of Satbir @ Billu (deceased) 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. ICICI Lombard General Insurance Company Ltd.) of Bus bearing registration No. HR-39C-0439 [hereinafter referred to as 'offending vehicle'] have been arrayed as respondents No.1 to 3 respectively in the appeal.

(3.) The facts are not in dispute. A motor vehicular accident took place on 20.05.2016, which proved fatal for Satbir @ Billu, aged 19 years. The accident was caused due to the rash and negligent driving of the offending vehicle.