RANI @ RAJ KUMARI Vs. KAMLAKAT GUPTA

JUDGEMENT

(1.) Seven Appellants - the original claimants have filed this Appeal against judgment and award of the Allahabad High Court in First Appeal from order no. 1493 of 2013, seeking enhancement in the compensation in respect of death of 33 years old Sobran Singh, who died in a vehicular accident.

(2.) The High Court allowed the appeal of the claimants enhancing the total compensation from Rs.7,28,500.00 to Rs.9,20,500.00 with interest at 7%, which was awarded by the Motor Accident Claims Tribunal. Contending that the amount of compensation is required to be further enhanced, it was pleaded before this Court that the High Court committed an error in awarding only Rs.70,000.00 towards non-pecuniary heads, further erred in applying the multiplier of 15 instead of 17 and erred also in not awarding the due compensation in respect of other conventional heads.

(3.) On the fateful day, that is on 2/9/2009, when the accident occurred, the said Sobran Singh was going to his home Kot from Jhansi on his motorcycle bearing registration No. U.P.-93-K-4069. At around 7 p.m., the motorcyclist Sobran Singh had reached near the bridge ahead of village Bhojla. At that time a Jeep Gypsy bearing No. UP-93-Q- 6471 came from the opposite direction. The said vehicle was stated to be driven in rash and negligent manner. It dashed with the motorcycle. As a result of the accident, Sobran Singh sustained grievous injuries on his head and legs.