BARFI DEVI Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) This appeal has been preferred by claimants, under Sec. 173 of the Motor Vehicles Act, 1988 ('M.V. Act'), against dismissal of their claim by Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, H.P. ('MACT') vide impugned award dtd. 13/8/2014 in MAC No.01/02 of 2011/10.

(2.) Parties herein shall be referred as per their status before the MACT in claim petition, for convenience. Petitioner No.1 is mother and petitioner No.2 is father of deceased-Vijay Kumari, who had expired on 25/5/2010 in a motor accident in reference in present matter

(3.) I have gone through the record and have considered the submissions made by learned counsel for the parties.