SANT RAM Vs. PAVINDER SINGH

JUDGEMENT

(1.) On account of death of Bal Ram son of claimants i.e. Sant Ram aged about 50 years - father and Smt.Shyam Wati aged 49 years, in a road side accident, which took place on 5.11.2014 at about 7:30 a.m. in the area of just ahead of Gurgaon turn picket, Faridabad, statedly on account of rash and negligent driving of truck/dumper bearing registration No.HR-38T-9627 (hereinafter referred to as the offending vehicle) by respondent No.1 - Pavinder Singh, the claimants had brought a claim petition under Section 166 of Motor Vehicles Act, 1988 (hereinafter referred to as the Act) against respondents i.e. Pavinder Singh - driver, Surender - owner and M/s HDFC ERGO General Insurance Company Ltd., New Delhi - insurer of the offending truck, claiming compensation of Rs.50 lakhs.

(2.) On being put to notice, all the three respondents had appeared and filed written statements contesting the claim petition.

(3.) Issues on merits were framed and the parties were afforded adequate opportunities to lead evidence.