BALBIRA Vs. RAKESH BHATIA

JUDGEMENT

(1.) The award dated 21.08.2017 passed by the Motor Accident Claims Tribunal, Karnal (for brevity 'the Tribunal') has been assailed in appeal by brother of Sugan Chand (deceased) seeking enhancement of compensation awarded under Section 166 of the Motor Vehicles Act, 1988 (for brevity 'the Act').

(2.) The driver-cum-owner and insurer (i.e. Reliance General Insurance Company Ltd.) of car bearing registration No. PB-10-ED-9910 (hereinafter referred to as 'offending vehicle') have been arrayed as respondents No.1 and 2 respectively in the appeal.

(3.) The brief facts of the case are that on 18.07.2014, Sugan Chand was crossing the road on foot. Meanwhile, a car bearing registration No. HR-03-H-1234 was hit by the offending vehicle from behind the result of collusion of two vehicle was that Sugan Chand suffered the impact and sustained multiple injuries. He died at the spot. FIR No. 382, was registered at Police Station Gharaunda (Karnal).