RAVINDER Vs. SANT RAM

JUDGEMENT

(1.) Leave granted

(2.) This appeal by way of special leave is directed against order dated 30.03.2016 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No.3881 of 2001, whereby the High Court set off the award passed by the Motor Accident Claims Tribunal, Rohtak, and awarded a total compensation of Rs. 30,60,000.00 (Rupees thirty lacs sixty thousand only) to the appellant herein under various heads.

(3.) The facts of the case in brief are as follows: on 27.02.1998, the appellant, who was 14 at the time, along with others, was travelling in a tempo to go to school. A minibus being driven in a rash manner collided with the tempo resulting in severe injuries to all the occupants of the tempo. The appellant had the gravest injuries. Thereafter the appellant, with 14 other claimants, filed a claim petition before the Motor Accident Claims Tribunal, Rohtak. By common judgment dated 14.12.2000, the Claims Tribunal awarded compensation of Rs. 2,00,000.00 (Rupees two lacs only) to the appellant. Aggrieved, the appellant filed the aforementioned appeal before the Punjab and Haryana High Court. By order dated 30.02016, the Punjab and Haryana High Court modified the award passed by the Claims Tribunal and awarded compensation of Rs. 30,60,000.00 (Rupees thirty lacs sixty thousand only) to the appellant. Thus, this appeal.