- (1.) This is appeal by Manjit Kaur and others seeking enhancement of compensation as awarded by the Motor Accident Claims Tribunal, SAS Nagar Mohali (later referred to as 'the Tribunal') for death of Nihal Singh in a motor vehicle accident with car bearing registration No. HR-41-B-3037 (later referred to as 'the offending vehicle').
(2.) Case of claimants, in brief, is that on 13.02.2012 at about 07.00 p.m., Nihal Singh (deceased) was going on his motorcycle with pillion rider Kamal Singh from Dera Bassi to Mubarikpur. In front of Batra Wine factory, Dera Bassi, the offending vehicle came from opposite direction, which was being driven by respondent no. 1-Chander Mohan, at a very fast speed in a rash and negligent manner. It came on wrong side of the road and hit the motorcycle of deceased as a result of which both occupants of motorcycle fell on the road and suffered serious injuries. They were taken to Civil Hospital, Dara Bassi, where Kamal Singh was declared brought dead. Nihal Singh was referred to Government Medical College and Hospital (GMCH), Sector 32, Chandigarh, where he died on 20.02.2012 due to the injuries sustained by him in the accident.
(3.) The deceased was 36 years of age and was a truck driver by profession. Claimants are wife, minor children and aged mother of the deceased.;