- (1.) Learned counsel for the parties have been heard.
(2.) This appeal is filed against the award dated 14.3.2005, whereby the petition filed by the appellants was dismissed by Motor Accident Claims Tribunal (Tribunal for short), Sirsa.
(3.) The facts in this case were peculiar and are being reproduced in brief. On 3.6.2003, the deceased was cleaning Tata Sumo No.HR-25A-1399 inside his house and the vehicle was in gear mode at that time. All of sudden, the gear changed and the vehicle went in neutral for which reason, it came backwards. The deceased, who was on the backside of the vehicle, was crushed between the same and the wall behind. He received fatal injuries.;