- (1.) Learned counsel for the parties have been heard.
(2.) This appeal is preferred against the award dated 13.08.2002 passed by Motor Accident Claims Tribunal (Tribunal for short), Panipat, granting compensation to the tune of Rs.5,91,000/- to the appellants, who have now prayed for enhancement.
(3.) The case of the appellants before the Tribunal was that on 31.8.1997, Balwinder Singh (deceased) was travelling on motor-cycle No.HNK- 5575. At about 3.00 pm, he reached near rest house, when a truck bearing No.HNX-8570 came from Delhi side, being driven by respondent No.1 in a rash and negligent manner, came towards wrong side of the road and hit the motorcycle of Balwinder Singh. He fell down and received serious injuries, on account of which he died at PGIMS, Rohtak. After the accident, respondent No.1 stopped the truck and disclosed his name and address to one Ramesh, who had witnessed the accident along with three other persons. The driver of the truck was asked to accompany the injured but he fled. Compensation to the tune of Rs.10 lacs was claimed.;