POOJA Vs. SANDEEP @ BASANT

JUDGEMENT

(1.) The award dtd. 27/11/2017 passed by Motor Accident Claims Tribunal, Panipat (hereinafter referred to as 'the Tribunal') has been assailed by the claimants seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for short 'the Act').

(2.) The appeal is accompanied by an application for condonation of delay of 124 days in filing the appeal.

(3.) The facts in brief are that on 31/7/2015 Lokesh along with his cousin Sanjeev loaded ply-board in Canter No.HR-45-B-5116 from Taraori and left for Faridabad. A truck bearing registration No. HR-38-Q-2884 (hereinafter referred to as 'the offending vehicle'), was parked in the middle of highway without any indicator. There the canter struck against the truck and Lokesh died at the spot. FIR No. 1086 dtd. 1/8/2015 was registered at Police Station City Panipat.