- (1.) The appellants are aggrieved as excessive compensation had been allowed by the Motor Accident Claims Tribunal, Rohtak vide its award dated 01.06.2011.
(2.) The facts may be disclosed first. Jaswant Singh was on a motorcycle when a car came at a high speed from New Bus Stand side and struck against the motorcycle. The petitioners filed a claim petition seeking compensation of Rs.26 lacs.
(3.) The respondents disputed their liability and pleaded that an exaggerated claim had been filed.;