MOHIT CHOPRA Vs. MOHD ISRAIL

JUDGEMENT

(1.) The appellant has challenged the common award of the Claims Tribunal whereby the Claims Tribunal has awarded Rs.9,44,000/- in respect of the death of Dr. (Mrs.) Kamal Mohini Chopra, Rs.55,000/- in respect of the injuries suffered by her husband, Mr. Vinay Chopra and Rs.34,000/- in respect of the injuries suffered by her son, Mr. Mohit Chopra.

(2.) The appellants have filed one common appeal in respect of the common award passed in three claim petitions. However, the learned counsel for the appellants does not press for enhancement of compensation in two injury cases. In that view of the matter, this appeal is treated to be in respect of the death case only.

(3.) The accident dated 2 nd December, 1998 resulted in death of Dr. (Mrs.) Kamal Mohini Chopra and injuries to her husband, Mr. Vinay Chopra and her son, Mr. Mohit Chopra. The deceased was aged 54 years at the time of the accident and was survived by her husband and two sons who filed the claim petition before the Claims Tribunal.