AKSH DEEP Vs. RAM BAX

JUDGEMENT

(1.) The claimants have filed the present appeal assailing the impugned award dated 7.5.2003 passed by Motor Accidents Claims Tribunal-II, Una (H.P.) in M.A.C. Petition No. 100 of 1998, titled as Neelam v. Ram Bax, awarding compensation of Rs. 10,62,000 plus interest at the rate of 9 per cent per annum to the claimants.

(2.) Since the scope of the present appeal is narrow, facts necessary for deciding the present appeal are being narrated herein- below.

(3.) The claimants filed a petition under section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') claiming compensation on account of death of Suresh Kumar, predecessor-in-interest of the claimants in an accident on 28.9.98. Vehicle No. HP 20-1264, owned by Ajay Jaswal and driven by Ram Bax hit the scooter No. HP 20-9530 being driven by the deceased. The accident occurred due to negligence of Ram Bax in which Suresh Kumar sustained injuries and ultimately succumbed to the same.