SHAKUNTALA AND ORS. Vs. SUDHIR AND ANR.

JUDGEMENT

(1.) THE present appeal has been filed against the judgment and award dated 30th October, 2006 passed by the Motor Accident Claims Tribunal, Delhi in Suit No. 454/2005, whereby and whereunder the learned Tribunal awarded a sum of Rs. 8,50,000/ - to the Appellants.

(2.) BRIEF facts necessary for the disposal of the present appeal are that an application under Section 166 read with Section 140 of the Motor Vehicles Act, 1988 was filed by the Appellants, who are the legal representatives of the deceased - Kashi Ram, claiming compensation in the sum of Rs. 50,00,000/ - on account of the untimely demise of the said Kashi Ram in a motor vehicular accident, against the driver, the owner and the insurer of the offending vehicle. In the said claim petition, it was stated that the deceased was of 40 years age and was working as a Marketing Manager in M/s. Shiv Shakti Cold Storage, Main Jati Raod, Kundli, Sonepat (Haryana) on a salary of Rs. 9,000/ - per month.

(3.) A look now at the relevant portion of the award of the learned Tribunal, which is reproduced herein below: