MUKESH GARG Vs. AMIT AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of FAO No. 2732 of 2010 (Mukesh Garg Versus Amit and others) and FAO No. 4534 of 2010 (Indu Garg versus Amit and others) which arise out of a common award dated 30.09.2009 passed by the learned Motor Accident Claims Tribunal, Gurgaon (hereinafter referred to as the 'Tribunal').

(2.) These appeals have been preferred by the appellants Mukesh Garg and Indu Garg for enhancement of compensation awarded to them vide award dated 30.09.2009 passed by the learned Motor Accident Claims Tribunal, Gurgaon (hereinafter referred to as 'Tribunal') on account of injuries suffered by them in the motor vehicle accident, which took place on 05.12.2006.

(3.) Brief facts necessary for adjudication of the case are that the appellants were involved in a motor vehicle accident on 05.12.2006. The appellants were going from Sohna to Tauru on their motorcycle bearing registration No. HR26Q-9399 driven by appellant Mukesh. When they reached at the turn near main gate Tourist Complex, Sohna, offending bus bearing registration No. RJ-32P-0485 came at a high speed without observing traffic rules from Tauru side and struck against the motor cycle. Both the appellants suffered injuries including fractures. Claim petition under Section 166 of Motor Vehicles Act was preferred by the appellants seeking compensation on account of the injuries suffered by them.