- (1.) The instant appeal is filed by parents of deceased Tejpal Singh Rana for enhancement of the compensation because of death of their son in a road accident. The claim petition was filed under Section 166 of the Motor Vehicles Act (for short the 'Act').
(2.) The facts briefly are that the deceased Tejpal Singh Rana @ Sonu was going on motorcycle on 19.11.2009 at about 6.45 p.m. When he reached near Sabji Mandi Chowk Mandir, he was hit from behind by the offending vehicle i.e. Dumber bearing No.HR-39A-8843 of which respondent No.1 was the driver and respondent No.2 the owner.
(3.) I have heard learned counsel for the appellants, learned counsel for respondent No.2, learned counsel for the respondent No.3 Insurance Company and have perused the award passed by the Tribunal and also the records.;