Surinder Gupta, J. - (1.) This is appeal by claimants, Manjit Kaur and others, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Kurukshetra (later referred to as 'the Tribunal') for death of Ajit Singh (later referred to as 'the deceased'), in a motor vehicle accident on 21.07.2001 with truck bearing registration no. HR-37-8206 (later referred to as 'the offending vehicle').
(2.) This is appeal by Baldev Raj seeking enhancement of compensation for damage to his vehicle bearing registration no. CH-01-N- 0359 in a motor vehicle accident with the offending vehicle. Brief Facts
(3.) Case of claimants, in brief, is that on 21.07.2001, the deceased alongwith his wife Manjit Kaur and daughter Manpreet Kaur was going from Jalandhar to Delhi in tempo bearing registration no. CH-01-N-0359, which was being driven by its driver Baldev Raj at a very moderate speed. At about 2.30 a.m., when they reached in the area of village Dhantori on G.T. road, their vehicle hit against the offending vehicle, which had been parked in middle of the road without observing traffic rules, taking proper precautions and without any light and indicators, as a result which, Ajit Singh died at the spot due to injuries suffered by him in chest and head while other occupants of the tempo also suffered injuries. The matter was reported to the police vide FIR No. 280 dated 22.07.2001, registered at Police Station Shahabad for offence punishable under Sections 279, 337 and 304-A IPC. Claimants alleged that the deceased was a driver by profession and was earning Rs. 8000/- per month. They spent Rs. 70,000/- on transportation and last rites of the deceased and claimed compensation of Rs. 10 lacs.;