- (1.) Learned counsel for the parties have been heard.
(2.) This appeal is filed against the award dated 4.6.2003 passed by Motor Accident Claims Tribunal (Tribunal for short), Kurukshetra, whereby the appellants were granted compensation to the tune of Rs.1,00,000/- for the death of their son Pankaj. The prayer is for enhancement.
(3.) The case of the appellants in their petition was that on 16.2.2001, Pankaj along with his maternal grand-father was going to Bhagwan Nagar, Pipli on moped bearing No.HR-07C-4440. At about 10.30 a.m., when they reached near Geeta Dawara, respondent No.1, driving tractor No.HR-37-8079 in a rash and negligent manner, came from behind and hit the moped, due to which Pankaj and his uncle fell down. The driver of the moped died at the spot while Pankaj died in PGI, Chandigarh. The accident took place on account of negligence of respondent No.1 while driving the above said vehicle, which was owned by respondent No.2 and was insured with respondent No.3.;