SANTOSH KUMAR JAIN Vs. S EGNASHI

JUDGEMENT

(1.) Appellants only son, six years old, Piyush Kumar died on 10.11.1986 when he was hit by a Defence Ministry Ambassador car while visiting Indira Gandhi Memorial at New Delhi. His parents claimed compensation of Rs. 2,50,000.00 but MACT awarded them only Rs. 35,000.00 with 12% interest.

(2.) They have filed this appeal for enhancement of compensation on the ground that Piyush Kumar was their only son and there was no prospect of any child birth from the mother who had undergone visctomy operation.

(3.) It is submitted that Piyush Kumar was in the school and could have persuade his academic career earned a job and helped his parents at some stage who would be dependent him. It is also complained that Tribunal had awarded a lumpsum amount without any reasoning or basis,