- (1.) The present appeal has been filed by Shanti Devi (widow), Pooja and Aarti (minor daughters) of Hira Lal (since deceased) challenging the Award dated 15.06.2001 passed by the learned Motor Accident Claims Tribunal, Ambala, whereby the compensation of Rs. 3,61,148/- along with interest @ 9% P.A from the date of filing of the petition till realization was granted in favour of the claimants.
(2.) Though the detailed facts are not required to be incorporated in this judgment in view of the facts that the present appeal has been filed by the claimants for enhancement of the amount of compensation and the factum of negligence has not been disputed by the owner and the driver of the offending vehicle, yet to link the findings, it is necessary to matter the brief description of the facts.
(3.) On 08.02.1999 at about 6.15 p.m, Hira Lal (since deceased) was crossing the round about at Indra Chowk, Ambala Cantt., on his bicycle. In the meantime, Naik Raj Kumar Rane while driving military truck CC-1-260-97D105620L in a rash and negligent manner and at a high speed emerged there from the rest house side and straightway struck against the bicycle of Hira Lal (since deceased). Resultantly, Hira Lal fell down on the earth and sustained multiple grievous injuries. Hira Lal was taken to the Civil Hospital, Ambala Cantt, where he was declared as brought dead. Vide FIR No.526 dated 08.12.1999, the matter was registered at Police Station, Ambala Cantt, for the offences punishable under Sections 279 and 304-A, IPC. The autopsy on the corpus of Hira Lal was conducted.;