KULWINDER KAUR Vs. PARSHANT SHARMA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) The appellants-herein are the original claimants, who by filing the present appeal, have taken exception to the judgment and order dtd. 8/8/2017 of the High Court of Punjab & Haryana in FAO No.6692 of 2010 to the extent that the High Court, even while enhancing the compensation in respect of accidental death, disregarded the count of future prospects' in computing the compensation payable to the appellants/claimants/heirs.

(3.) While noticing the crux of the controversy as above, the basic facts may be stated. In an accident which took place on 31/8/2007 at about 3.00 a.m. in the area of Nirmal Kutia Chowk, Karnal one Rajinder Singh Mihnas died, who happened to be the husband of claimant No.1 and father of other claimants who are the daughter and son respectively. The deceased was travelling in a car bearing registration No.DL-3C-AP-5711 along with relatives named Devender Singh and Kamaljeet Kaur going to Hoshiarpur from Delhi. The car was driven by Devender Singh. The deceased was sitting in the front seat of the car. A Swaraj Mazda truck bearing registration No.HR-46-A-4816 which was stated to be driven rashly and negligently, struck with the car. The accident resulted into death of said Rajinder Singh Mihnas aged 31 years.