PIYUSH AND ORS. Vs. BALKAR SINGH AND ORS.

JUDGEMENT

(1.) The award dated 07.11.2013 passed by the Motor Accident Claims Tribunal, Gurdaspur (for brevity 'the Tribunal') has been assailed by the legal heirs of Jatinder Singh @ Rahul seeking enhancement of compensation awarded under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act')

(2.) The widow and a minor son of Jatinder Singh @ Rahul are the appellants. The driver-cum-owner of Truck bearing registration No. PB-05-T-9244 (hereinafter referred to as 'offending vehicle'); and insurer (i.e. Shri Ram General Insurance Co. Ltd.) of the offending vehicle have been arrayed as respondents no. 1 and 2 respectively in the appeal.

(3.) The brief facts necessary for adjudication of the present appeal are that on 22.05.2012, Jatinder Singh @ Rahul was going on motorcycle towards Gurdaspur. On his way, he was hit by a rashly and negligently driven offending vehicle. As a result of the impact, he sustained multiple grievous injuries and died on the spot. FIR No. 95, dated 23.05.2012 was registered at Police Station, City Gurdaspur.