KARAM KAUR Vs. HARMESH SINGH

JUDGEMENT

(1.) BY way of this appeal the Appellants, who were the claimants befor the Tribunal, seek enhancement of the compensation awarded to them by the Tribunal.

(2.) THE facts may be briefly delineated as follows. On 03.11.1985, one Jamiat Singh (hereinafter referred to as 'the deceased') was travelling with his goods in truck no. MWU-2804, owned by the Respondent no.1 and insured with the Respondent no.3, which was being driven in a rash and negligent manner by the Respondent no.2. At the crossing of the Ring Road, Moti Bagh, New Delhi, a car bearing no. 24-CD-5 driven by the Respondent no.4, owned by the Respondent no.5 and insured with the Respondent no.6, coming from Shanti Path side, without blowing any horn or giving any signal, hit against the right side of the truck. On account of the forceful impact caused thereby, both the truck and the car caught fire resulting in three fatalities, viz., the driver of the truck (the Respondent no.2), the driver of the car owned by Mr. Kaj Mattson, Embassy of Finland (the Respondent no.4) and the deceased. The deceased was removed to the Safdar jung Hospital where he eventually succumbed to his injuries on 22nd november, 1985.

(3.) DISGRUNTLED with the aforesaid Award, the claimants have approached this Court by filing an appeal with the prayer for setting aside the impugned award and enhancing the quantum of compensation.