B L SINGHAL Vs. INDERJIT SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the appellants against the judgment and award of the Motor Accidents Claims Tribunal dated 17.08.2001 passed in Suit No. 22/88 seeking enhancement of the awarded amount.

(2.) THE facts relevant for the decision of the present appeal are that on 28.08.1987 at about 3.15 p.m., one Manish Singhal (hereinafter referred to as "the deceased") was going towards the High Court from Shakarpur on his two-wheeler scooter No. DDU 3690. When he reached Ring Road, near Railway Line, bus No.URP 8932, being driven rashly and negligently by the respondent No.1 hit the scooter of the deceased from the rear left side, as a result whereof the deceased fell down and sustained grievous injuries to which he succumbed on 02.09.1987. A claim petition was filed by the appellants, who are the parents of the deceased, under Sections 92A and 110A of the Motor Vehicles Act, 1939 claiming compensation in the sum of ' 10,96,000/- for the untimely demise of their son.

(3.) MR. Navneet Goyal, the learned counsel for the appellants contended that the deceased was a young boy of 21 years of age and was a student of Final Year of Mechanical Engineering in Banaras Hindu University. He had an excellent academic record and bright future prospects. After the completion of his education, the deceased would have started drawing a salary of ' 3,000/- per month and after two years, he would have drawn ' 5,000/- per month and subsequently after five years, he would have started earning ' 10,000/- per month. MR. Goyal further submitted that the appellants would have received from the deceased at least ' 2,000/- per month once the deceased started earning and would have received pecuniary benefit of ' 4,000/- per month two years therefrom.