- (1.) The instant appeal has been preferred by the claimant appellants seeking enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Rupnagar, (for short, 'the Tribunal'), vide the impugned Award dated 12.06.2010.
(2.) Briefly stated, the facts of the present case are that on 20.7.2009 at about 7.30 a.m., Gurpreet Singh, since deceased, was going to his school in Maruti Car No.PB-16B-3858, being driven by respondent No.2. When they reached on the main road of Sector 7, Nangal, the driver could not notice a stray cow having come in front of the car due to heavy rain. In order to save the cow, the driver turned the car to the extreme left. However, the car slipped and struck the wall along side the road in NFL Colony. Due to the impact, the front glass (windscreen) of the car broke and Gurpreet Singh struck against the wall and ultimately fell on the ground. He died at the spot.
(3.) In this background, the appellant-claimants preferred claim petition before the learned Tribunal seeking compensation. The learned Tribunal, vide the impugned Award, granted compensation to the tune of Rs. 2,00,000/- to the claimants. Enhancement thereof has been sought by way of the present appeal.;