REENA BHATIA Vs. BADAN SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS. 3,75,000/- awarded by the Claims Tribunal for the death of Pratham Bhatia, who died in an accident which occurred on 11.04.2007.

(2.) BY the impugned award, the Claims Tribunal held that the accident was caused on account of the rash and negligent driving of truck No.RJ-14GB-1307 driven by the First Respondent which hit the motorcycle No.DL-4S-AN-5995 on which the deceased was riding as a pillion.

(3.) IT is urged by the learned counsel for the Appellants that the deceased had an exceptional meritorious record. He secured admission in Delhi College of Engineering in the stream of Production Engineer. IT is urged that from PW3's evidence (Head Clerk from Delhi College of Engineering) it was established that the placement of all the students in the College took place between a package of RS.3 lakhs to 10 lakhs in the year 2009. IT is urged that the compensation has to be awarded on the basis of potential income of the deceased.