DHEERAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioners praying for a direction to the respondents to compensate the petitioners towards refund of medical expenses, loss of income/dependency, loss of prospects, continuing future needs as also for the pain and suffering suffered due to the accident of the petitioner no.1.

(2.) It is the case of the petitioners that the petitioner no.1, aged about 21 years, was pursuing his studies in B.Sc. Hons. (Electrical Engg.) from Delhi University.

(3.) On 05.12.2015, he had gone to attend a marriage function in the vicinity of Paschim Vihar, Village Madipur. At around 1.30 A.M. on 06.12.2015, he telephoned to say that he was about to leave the venue of the marriage function and would reach home by 2.30 A.M. or 3.00 A.M.