KEHAR SINGH Vs. ASHWANI KUMAR

JUDGEMENT

(1.) SUBJECT matter of this appeal is the judgment and award dated 8.3.2008, made by the Motor Accident Claims Tribunal, (II), Solan, Camp at Nalagarh in MAC Petition No. 7 -NL/2 of 2006, titled Sh. Kehar Singh and another versus Sh. Ashwani Kumar and others, whereby compensation to the tune of Rs.2,40,000/ - with 9% interest was awarded in favour of the claimants and insurer came to be saddled with the liability, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) THE claimants have lost their son, namely Harpreet Singh, who was 19 years of age at the time of accident, which was caused by Ashwani Kumar, who had driven the vehicle bearing Registration No. CH -28 -T -1680 rashly and negligently on 19.4.2006 at about 8 P.M. near Govt. College Nalagarh, on the National Highway -21A.

(3.) THE parents of the deceased filed claim petition for the grant of compensation, as per the breakups given in the claim petition. Owner, driver and insurer have filed objections and following issues came to be framed by the Tribunal.