KRISHAN SINGH Vs. RAJ KUMAR

JUDGEMENT

(1.) The award dtd. 29/10/2001 passed by the Motor Accident Claims Tribunal, Ambala (for brevity 'the Tribunal') has been assailed in appeal by legal heirs of Sunita seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for brevity 'the Act'). The appellants are husband, two minor sons and a daughter of the deceased.

(2.) The driver-cum-owner and insurer (i.e. National Insurance Co. Ltd.) of Jeep bearing registration No. HR-12P-0256 (hereinafter referred to as 'offending vehicle') have been arrayed as respondents No. 1 and 2 respectively in the appeal.

(3.) The brief facts necessary for adjudication of the present appeal are that a motor vehicular accident took place on 26/12/1999. The accident proved fatal for Sunita.