URMILA DEVI AND OTHERS Vs. MANPREET AND OTHERS

JUDGEMENT

(1.) The award dated 31.03.2016 passed by the Motor Accident Claims Tribunal, Ambala (for brevity 'the Tribunal') has been assailed by the legal heirs of Jai Bhagwan (deceased) seeking enhancement of compensation awarded under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act')

(2.) The widow, children and mother of Jai Bhagwan are the appellants. The driver, owner and insurer (i.e. New India Assurance Co. Ltd.) of Maruti Swift Dzire car bearing registration No. HR-75-A-0411 (hereinafter referred to as 'offending vehicle'); have been arrayed as respondents no. 1 to 3 respectively in the appeal.

(3.) The brief facts necessary for adjudication of the present appeal are that on 12.10.2014, Jai Bhagwan was riding his motorcycle bearing registration No. HR-02-U-3059. He was being followed by his relatives Narender Singh and Phool Singh on separate motorcycle. On his way, he was struck by a rashly and negligently driven offending vehicle. As a result of the impact, Jai Bhagwan received multiple grievous injuries. He was taken to MM Hospital Mullana from where he was referred to PGI, Chandigarh but he was taken to Ivy Hospital, Mohali where he was operated upon. During the treatment he succumbed to the injuries on 21.10.2014.