MALKIT KAUR Vs. HARPAL SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the claimants-appellants for enhancement of the awarded compensation amount granted on account of death of Jaggu Singh son of Sh. Ginder Singh vide the Judgment and Award dtd. 2/3/2016 passed in CIS No.MACP/83 of 2015 by the Motor Accident Claims Tribunal, Fatehabad (hereinafter referred to as "the Tribunal").

(2.) The claimants-appellants (petitioners before the Tribunal) was filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act") for compensation on account of death of Jaggu Singh due to the injuries suffered by him in a motor vehicular accident which took place in the area falling within the jurisdiction of Police Station, Ratia on 23/1/2015 at about 5.30 P.M.

(3.) Short facts which are necessary for consideration of the lis stands enumerated as under:-