HARPAL SINGH Vs. RAM PAL @ SANJU

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 28.02.2007, made by the Motor Accident Claims Tribunal, Una in MAC Petition No. 15 of 2006, titled Harpal Singh versus Ram Pal @ Sanju and others, whereby compensation to the tune of Rs.4,90,320/ - came to be awarded in favour of the claimant/ appellants herein, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) THE claimant had filed claim petition before the Motor Accident Claims Tribunal for the grant of compensation, as per the break -ups given in the claim petition, being the victim of vehicular accident on the ground that driver namely, Ram Pal has driven Mohindra Pick -up bearing registration No. HP36 -4320 rashly and negligently at Kotla Kalan and hit scooter bearing registration No. HP -20A -8077, on which deceased was travelling, at about 6.40 p.m. near Arnila Bazar, sustained injuries and succumbed to the injuries.

(3.) RESPONDENTS resisted and contested the claim petition and following issues came to be framed.