SUKARMA KHER Vs. NAGIN CHANDER

JUDGEMENT

(1.) . The appellants challenge the computation as well as quantum of compensation awarded to them by learned MACT in Case No.32/86 decided on 31.1.1990. The appellants are the parents of deceased, who was aged about 31 years at the time of his death In a road accident. The deceased was a practising Advocate.

(2.) . The appellants filed a petition under Section 110-A of the Motor Vehicles Act, 1939 claiming compensation of Rupees five lakhs with interest. According to them the Income of the deceased was about Rs.3000.00 per month at the time of his death and was increasing regularly. The respondent No.1 was alleged to be the driver and respondents No.2 and 3 the owners of the offending vehicle.

(3.) The present appeal is confined to the prayer for enhancement of compensation. The findings given by the learned Tribunal in regard to the fatal injuries sustained by the deceased on account of rash and negligent driving of respondent No.1 and the claim of the appellants they were the only LRs of the deceased have become final in as much as there is no cross appeal on behalf of the respondents.