MUNNA LAL JAIN Vs. VIPIN KUMAR SHARMA

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.6,59,000/- awarded in favour of the Appellants for the death of Rahul Jain, a bachelor who died in a motor vehicle accident which occurred on 12.07.2008.

(2.) DURING inquiry before the Claims Tribunal it was claimed that on 12.07.2008 at about 5:00 A.M. deceased Rahul Jain along with his friend was returning from Gurgaon to his residence and had reached near village Bhadola, Delhi. The two wheeler was struck by a truck No.RJ-14-2G- 5065, which was being driven in a rash and negligent manner. The deceased was removed to Babu Jagjivan Ram Hospital where he was declared brought dead.

(3.) THE following contentions are raised on behalf of the Appellants:-