RANJAN SHUKLA Vs. ASHOK KUMAR

JUDGEMENT

(1.) THE present appeals are filed by the appellant seeking enhancement of the compensation granted by the Tribunal vide its award dated 28.02.2006.

(2.) THE brief facts which led to filing of the claim petition are that on 28.2.1999 the appellant Ranjan Shukla along with his other family members, namely, his wife, minor daughter and son and brother was going in a taxi said to be driven at a low speed. When the taxi reached at Vashi Bridge on Pune - Bombay Road it was hit by a Tata 709 truck said to be driven at a very high speed in a rash and negligent manner. Due to the accident, the wife of the appellant Dr.Madhu Shukla and his daughter Ms.Sasha died on the spot. The appellant suffered multiple grievous injuries.

(3.) THE Tribunal based on the evidence on record awarded a compensation of Rs. 8,22,000/ - (rounded off) to the appellant. Rs. 7,23,249/ - was awarded for reimbursement of medical bills, Rs. 25,000/ - was awarded for pain, sufferings & mental agony, Rs. 10,000/ - was awarded for conveyance, Rs. 15,000/ - was awarded for rich proteinous diet. On account of disfigurement, the compensation of Rs. 25,000/ - was awarded.