VEENA BANSAL Vs. RAGHURAJ

JUDGEMENT

(1.) This is an appeal filed by the Appellant seeking enhancement of the compensation awarded on a claim petition filed under Section 140 and 166 of the Motor Vehicle Act on the allegations that Mr. Pawan Kumar Bansal, the deceased met with a vehicular accident in the night intervening 12th and 13th March, 1997 and succumbed to his injuries.

(2.) At that time, the deceased was 41 years of age and was doing whole sale business of spices as a partner in the firm M/s Sataya Narain Pawan Kumar. It was alleged that he used to earn 15,000-20,000/- per month and was paying income tax for the last 20 years. His income was increasing steadily and it would have increased to 30,000/- per month.

(3.) On the fateful night, the deceased was going while driving Maruti Car No. DL-4-CC-5704 from Safdarjung Hospital side towards Dhaula Kuan side in order to go to his house when he met with an accident with a truck No. DHL-4272 allegedly driven in a rash and negligent manner which was coming from Dhaula Kuan side. As stated above, the deceased suffered fatal injuries and succumbed to his injuries. On that basis, the claimants/Appellants filed a claim petition seeking compensation on various heads.