HARPREET KAUR Vs. MOHINDER YADAV

JUDGEMENT

(1.) Leave granted. With consent of counsel for the parties, the appeal was heard finally.

(2.) The appellants are aggrieved by the final judgment(Final judgment dtd. 18/3/2019 in FAO No. 2228/2007 (O&M) passed by the Punjab and Haryana High Court) of the High Court of Punjab & Haryana at Chandigarh, which partly allowed their first appeal, enhancing the compensation awarded to the petitioners from 6,60,000 (with Rs.6.00% interest) to 17,66,000 (with 7.5% interest). The appellants ' grievance is Rs. that the High Court erred in computation of compensation for loss of income, and failed to award any amount under the head of "loss of love and affection", while computing the final compensation under the Motor Vehicles Act, 1988 (hereafter, "MV Act").

(3.) On 29/9/2004, the deceased, late Jagjit Singh was returning from Chandigarh in a car with two other passengers, when a negligently driven truck collided with their car. Grievously injured, he was transferred to the hospital for medical attention, but succumbed to his injuries. The claimant-petitioners instituted a claim before the Motor Accident Claim Tribunal (hereafter, "MACT") under Sec. 166 of the MV Act, on 23/2/2005.