NIRMALA Vs. SUNIL KUMAR ARJARIYA

JUDGEMENT

(1.) The award dtd. 8/1/2018 passed by the Motor Accident Claims Tribunal, Rohtak (hereinafter referred to as 'the Tribunal') has been assailed by the legal heirs of Ajay Singh @ Ajay Narwal, seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for short 'the Act').

(2.) Legal representatives of the deceased are the appellants. Respondents are the driver, owner and insurer (i.e The National Insurance Company Limited) of truck bearing registration No.HR-55-Q-1362 (for short 'the offending vehicle').

(3.) The facts necessary for adjudication of the present case are summarized below: