PREM LATA DUTTA Vs. AJAY KUMAR RANA

JUDGEMENT

(1.) CLAIMANTS have filed the present appeal against the award dated 1. 11. 2003 passed by the Motor Accidents claims Tribunal, Una in M. A. C. Petition no. 8 of 2001, titled as Prem Lata Dutta v. Ajay Kumar Rana.

(2.) THE claimants Prem Lata Dutta and santokh Singh are the parents of deceased anil Dutta. On 1. 11. 2001 Anil Dutta and santokh Singh, claimant No. 2 were travelling on scooter No. HP 20-6970 from Una to Haroli when scooter No. HP 20-9907 being driven by Ajay Kumar Rana, respondent No. 1 herein came from behind and after overtaking without any signal suddenly turned to the extreme left side of the road as a result of which the scooter being driven by Anil Dutta collided with the scooter of Ajay Kumar Rana and in the said accident Anil Dutta sustained injuries and died after some time.

(3.) THE claimants filed claim petition under section 166 of the Motor Vehicles act, 1988 (hereinafter referred to as 'the act') claiming compensation of a sum of rs. 10,00,000. In the claim petition, it was specifically averred that respondent No. 2, desh Raj Rana, father of respondent No. 1 being an influential person, under pressure got a false F. I. R. registered against the deceased Anil Dutta for having driven the scooter in a rash and negligent manner.