- (1.) Challenge in this appeal is the Award dated 7.11.2002 passed by Shri N.C.Nahata, Motor Accident Claims Tribunal, Karnal vide which the claim petition preferred by the claimants for grant of compensation was dismissed. The present appeal has been preferred by the claimantsappellants for grant of compensation amount.
(2.) Claimants have filed claim petition under Section 166 of the Motor Vehicles Act claiming compensation of Rs.10,00,000/- on account death of Dharam Pal son of Mam Raj in motor vehicular accident.
(3.) The brief facts of the case are that on 29.1.2001 deceased Dharam Pal was going to his village Raipur Roran from Karnal on an Auto Cycle (moped) bearing registration No.HR-05E-7429 at a normal speed. When he reached near a bridge of Birsa Branch, Karnal on G.T.road, a maruti car bearing registration No.HR-06D-6812 came from behind being driven rashly and negligently and at a high speed and without blowing any horn and the driver of the offending car dashed the same with the moped of the deceased. As a result of the collusion the deceased sustained multiple, serious and grievous injuries on various parts of his body and died at the spot. Hence the claim petition.;