FAKIR CHAND Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Through the present appeal, the appellants/claimants seek enhancement in the compensation awarded to them by the Motor Accident Claims Tribunal, Kurukshetra (for short - the Tribunal).

(2.) The facts, in brief, which are required to be noticed for adjudicating upon the present appeal are that on 30/11/1997, Manju Bala, the unmarried daughter of the claimants, was going from Dau Majra to Shahabad in a three wheeler. When she reached in the area of village Jainpur on the G.T. Road, a truck bearing registration No. DIG-4454 (for short - the offending vehicle) struck the three wheeler resulting in its turning turtle and the death of Manju Bala. The appellants filed a claim

(3.) petition under Sec. 166 of the Motor Vehicles Act, 1988. The Tribunal after concluding that the accident which resulted in the death of Manju Bala was caused due to the offending vehicle being driven in a rash and negligent manner, went on to assess the payable compensation, the enhancement of which is sought through the instant appeal.