RAM CHANDER Vs. CHAKARDHARI

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,94,000/- awarded for the death of Ravinder who was aged 21 years and was a driver by profession.

(2.) DURING inquiry before the Claims Tribunal, it was claimed that the deceased was a matriculate, the accident was caused on account of rash and negligent driving of Trailer bearing registration No.HR-38K-6535 and that the deceased was a driver by profession in a company called Golden Earth Movers.

(3.) THE learned counsel for the Appellant argues that apart from other evidence, the Appellants filed an affidavit of Praveen Dabas, the deceased's employer as Ex.PW2/A. He also entered the witness box as PW2. In his affidavit, the witness testified that the deceased was getting a salary of Rs. 10,000/- per month. He also proved the salary certificate Ex.PW2/2. In cross- examination, the witness denied the suggestion that the deceased was not employed by him. He denied that the accident took place on account of the deceased's negligence. No question was asked from this witness on the quantum of salary or the certificate Ex.PW2/2.