MANOJ SHAU Vs. RAVINDER SINGH

JUDGEMENT

(1.) The present appeal is filed by the claimants against award dtd. 4/3/2005 passed by Motor Accident Claims Tribunal, Chandigarh (hereinafter referred to as 'the Tribunal') seeking enhancement of compensation awarded under Sec. 166 of the Motor Vehicles Act, 1988 (for short 'the Act').

(2.) The appellants are the parents of Jitender Kumar, a seven years old kid, who lost his life in a motor vehicular accident. Respondent No.1 is driver of truck bearing registration No.PB-12-A-2421 (for short 'the offending vehicle') and respondents No. 2 and 3 are the owner and insurer of the offending vehicle.

(3.) The record of this appeal was burnt and from the salvaged record of the partially burnt cases, the same was reconstructed subject to all just exceptions and further verification.