BIMLA DEVI Vs. SHIMBUPURI

JUDGEMENT

(1.) The award dtd. 25/9/2017 passed by the Motor Accident Claims Tribunal, Narnaul (for brevity 'the Tribunal') has been assailed by the parents of Rajesh (deceased) seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for brevity 'the Act').

(2.) The driver, registered owner and insurer (i.e. United India Insurance Company Ltd.) of tralla bearing registration No. RJ-09-GC-3129 (hereinafter referred to as 'offending vehicle') have been arrayed as respondents No.1 to 3 respectively in the appeal.

(3.) The factum of accident is not disputed by the parties. A motor vehicular accident took place 28/6/2016. The accident proved fatal for Rajesh, aged 22 years. FIR No. 213, dtd. 28/6/2016 was registered at Police Station Nangal Chaudhary.