SURESH DEVI Vs. GIRENDER SINGH AND ANOTHER

JUDGEMENT

(1.) This appeal has been preferred by mother of the deceased Sonu who died in a vehicular accident for enhancement of compensation against the award dated 31.03.2015 passed by Motor Accident Claims Tribunal, Bhiwani (for short 'The Tribunal').

(2.) The accident took place on 24.02.2014 when Sonu and Sandeep were travelling on a motorcycle bearing No.HR14D/7862. The accident took place when they were going to ATM for taking out the money. The motorcycle was being driven by Sonu and Sandeep was the pillion rider. When they reached near police station Sadar, Dadri, Rohtak road, in the meantime, offending motorcycle being driven by respondent No.1 came in a rash and negligent manner and hit the motorcycle of the deceased. Due to heavy impact, Sonu received grievous injuries on his head and other parts of the body. Respondent No.1 fled away from the spot after the accident.

(3.) Fir was registered on the basis of statement of Sandeep. Sonu was admitted to General Hospital, Charkhi Dadri. He was referred to PGIMS Rohtak and from there, he was further referred to Fortis Hospital, Shalimar Bag, New Delhi. He remained hospitalized till 26.02.2014, but his condition deteriorated and he succumbed due to the injuries on 26.02.2014.