REKHA SINGHAL Vs. KHUSHAL MANI

JUDGEMENT

(1.) This appeal seeks to assail the judgment and award of the Motor Accident Claims Tribunal, Shahdara, Delhi dated 14th August, 2003, whereby a sum of Rs. 4,75,000 with interest at the rate of 8% per annum from the date of the filing of the petition till the date of realization was awarded in favour of the appellants for the untimely demise of one Sh. S.K. Singhal in a motor vehicular accident which took place on 2.6.1998.

(2.) The sole grievance of Mr. Navneet Goyal, the learned Counsel for the appellants, is that the appellants have been awarded a very meagre amount of compensation keeping in view the fact that the deceased was a qualified Engineer and was in a stable job with the Government of India. The following contentions have been raised by Mr. Goyal with regard to the manner of calculation of the award amount by the learned Tribunal:

(3.) At the time of the hearing none appeared on behalf of the respondents, although the matter was adjourned on two occasions in view of the fact that the Counsel for the respondents was not present.