Navita Singh, J. - (1.) LEARNED counsel for the parties have been heard.
(2.) THIS appeal is preferred against the award dated 19.05.2009 passed by the Motor Accidents Claims Tribunal, Sonepat ('Tribunal' -for short), whereby compensation to the tune of Rs. 83,000/ - was awarded to the appellants on account of injuries received by Mastana (since deceased) who was the husband of appellant No. 1 and father of appellant No. 2 and proforma respondents No. 1 and 2. The case of the appellants was that Mastana died on account of injuries sustained by him in a road accident which occurred on 19.12.2006 at about 7:00 PM on Bahalgarh Road, Sonepat. At that time, the deceased along with his brother Daulat Ram was going back to his house after finishing labour work from Sector 14, Sonepat. They were on separate bicycles and when they reached in front of Hutch Mobile Company's Office near Hem Nagar Park, a truck bearing HR -39 -7542 came from Bahalgarh side and hit the bicycle of the deceased who fell down and received grievous injuries. The truck was being driven by respondent No. 1 and was insured with respondent No. 3. The matter was reported to the police and a case was registered against respondent No. 1. The said respondent was driving the vehicle in a rash and negligent manner and caused the accident. The deceased was admitted in General Hospital, Sonepat from where he was referred to PGIMS Rohtak. He suffered permanent disability in the legs and an amount of Rs. 2 lacs was spent on his treatment. Compensation was claimed to the tune of Rs. 7 lacs.
(3.) IT may be necessary to mention here that initially the petition was filed by Mastana himself for claiming compensation for the injuries received by him. Later on he died and he was represented by his legal representatives.;