PUSHPA DEVI Vs. SONIYA GOPE NARAYANI

JUDGEMENT

(1.) The present appeal has been preferred, by the appellant, under Sec. 173 of the Motor Vehicles Act, 1988, (hereinafter referred to as 'the M.V. Act'), against the award dtd. 1/6/2015, passed by the learned Motor Accident Claims Tribunal, Bilaspur, H.P. (hereinafter referred to as 'the Tribunal'), in MAC Petition No.22/2 of 2013, titled as, 'Pushpa Devi Versus Soniya Gope Narayani and Ors.".

(2.) Parties to the lis, hereinafter, are, referred to, in the same manner, in which, they were referred to, by the learned Tribunal.

(3.) Vide award dtd. 1/6/2015, the learned Tribunal has allowed the petition, filed, under Sectio 166 of the MV Act, by the petitioner, who is the mother of Sh. Sunny Bajaj, who, as per case of the petitioner, died, in a road-side accident, on 6/5/2013, involving vehicle No.GJ12-AT-9594 (hereinafter referred to as the 'offending vehicle'), owned by respondent No.1, driven by respondent No.2 and insured with respondent No.3.