LAWS(DLH)-2013-8-397

ISRAEL AND ANR. Vs. ISHWAR CHAND AND ORS.

Decided On August 22, 2013
Israel And Anr. Appellant
V/S
Ishwar Chand And Ors. Respondents

JUDGEMENT

(1.) INSTANT appeal has been filed by the appellants for enhancement of the award dated 31.03.2012, whereby, ld. Tribunal has granted a sum of Rs. 1,45,000/ - for the death of Gulfam in the accident occurred on 22.12.2009. Counsel for the appellant has argued that the ld. Tribunal has failed to consider the future prospects as he died at the age of 18 years.

(2.) HE further argued that on non -pecuniary heads the ld. Tribunal has granted compensation on a very lower side, i.e., Rs. 25,000/ - towards love and affection, Rs. 10,000/ - towards loss of estate and Rs. 5,000/ - towards funeral expenses.

(3.) I find force in the submission of ld. Counsel for the appellant. Keeping in view the dictum of Rajesh & Ors. (Supra), I enhance Rs. 1,00,000/ - from Rs. 25,000/ - for loss of love and affection and Rs. 25,000/ - from Rs. 5,000/ - towards funeral expenses.