JUDGEMENT
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(1.) This is appeal filed by claimants seeking enhancement of compensation allowed by the Motor Accident Claims Tribunal, Faridkot (later referred to as 'the Tribunal) for death of Balraj Arora, aged 21 years, son of claimant no. 1 and grandson of claimant no. 2 on 23.12.1998, in a motor vehicle accident with truck bearing No. PB-08-M-9638 (later referred to as 'the offending vehicle').
(2.) As the issue involved in this appeal relates to seeking of enhancement of compensation, facts of claim petition are not required to be discussed in detail.
(3.) On appraisal of evidence, the Tribunal concluded that the accident had taken place due to rash and negligent driving of the offending vehicle by its driver i.e. respondent no. 2-Jasvir Singh.;
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