SHER SINGH Vs. NARESH KUMAR

JUDGEMENT

(1.) This appeal has been filed by the claimants-appellants for enhancement of the compensation amount awarded by the Motor Accident Claims Tribunal, Chandigarh, in MACT Case No.52 of 2003.

(2.) As per the claim application, the father of the claimants (Naib Singh) met with an accident on 06.02.2003 in a motor vehicular accident while he was going along with Naresh Kumar to Sadhaura (Haryana) on motorcycle, which was being driven by Naresh Kumar and he was sitting on the pillion seat. The motorcycle was driven rashly and negligently by respondent No.1. When they reached Village Mattanwala near Bridge No.2, said motorcycle suddenly developed mechanical defect and respondent No.1 lost control over it. As a result of which, after striking against the bridge, both the occupants fell down and sustained serious and grievous injuries. Naib Singh was taken to the General Hospital, Sector-

(3.) 6, Panchkula from where he was referred to PGI, Chandigarh where he succumbed to the injuries on 07.02.2003. It was claimed that at the time of death, he was 45 years old and was working as Senior Assistant in the Department of Agriculture, Punjab and was drawing a salary of Rs.12,000/- per month.