PHOOLMATI DEVI Vs. BIBHA SINHA

JUDGEMENT

(1.) THE only question, which arises for consideration in this appeal under Section 173 of the Motor Vehicles Act, 1988 (M.V. Act), is against the award recorded by the Motor Vehicle Accident Claims Tribunal-cum-lst Additional District Judge, Muzaffarpur (in short "the Tribunal") in claims case No. 2 of 1996 passed on 30th June, 1999, whereby an amount of Rs. 1,16,832 came to be awarded to the unfortunate parents on account of death of their unmarried son in a vehicular accident which occurred on 3rd September, 1995, while the deceased was travelling in "Tata 407 Maxi" bearing registration No. BR-06P-3051 from Raksa Thana Karja of Muzaffarpur in the State of Bihar.

(2.) FOLLOWING aspects are uncontroverted and have emerged from the records-