MAHESH KUMAR Vs. PIARO DEVI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 30.11.2011, passed by the Motor Accident Claims Tribunal, Fast Track Court, Una, H.P. in MAC Petition No. 12 of 2009, whereby compensation to the tune of Rs. 1,90,000 along with interest @ Rs. 7 1/2 % per annum came to be awarded in favour of claimants and insurer was saddled with the liability to pay the compensation with right of recovery from the owner, for short "the impugned award", on the grounds taken in the memo of appeal.

(2.) THE owner -insured, feeling aggrieved has questioned the impugned award so far as it relates to right of recovery granted to the insurance company.

(3.) THE claimants, who are unfortunate parents of the deceased had filed claim petition before the Tribunal below for the grant of compensation on account of death of their minor child Daljeet Singh who lost his life in a vehicular accident which was caused by Raman Kumar, driver of tempo vehicle bearing registration No. PB -07J -5537 rashly and negligently at Seera Da Paron near Bagla Mukhi Temple, who sustained injuries, was taken to the hospital, and succumbed to the injuries. The claimants had claimed compensation to the tune of Rs. 20 lacs, as per break -ups given in the memo of claim petition.