SUNAINA DEVI Vs. MOHD. SALIM

JUDGEMENT

(1.) The award dtd. 9/5/2016 passed by the Motor Accident Claims Tribunal, Faridabad (for brevity 'the Tribunal') has been assailed by the widow and three children of Binay Kumar (deceased) seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for brevity 'the Act').

(2.) The registered owner, driver and insurer (i.e. SBI General Insurance Company Ltd.) of truck bearing registration No. HR-38-Q-7610 (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 25/10/2014. The accident proved fatal for Binay Kumar, aged 47 years. FIR No. 276, dtd. 26/10/2014 was registered at Police Station Sector 31, Faridabad.