DAYA ARORA Vs. KAPUR SINGH

JUDGEMENT

(1.) ON 21. 12. 1985 at about 7. 40 P. M. , deceased Dinesh Arora was travelling in his car No. DBT-70. He was accompanied by his mother daya Arora, appellant No. 1 and his wife Renu Arora, appellant No. 2. When the car reached the flyover at Lawrence Road, bus No. DLP6277, driven rashly and negligently first hit a scooter No. DEH 4461 and thereafter the car. Dinesh died at the spot. His wife and mother were injured.

(2.) IN the present appeal I am only concerned with the claim for compensation made by the appellants who are the parents and wife of the deceased for enhancement and therefore would be taking note of such facts as are relevant for determining the compensation to be paid to them.

(3.) NEEDLESS to state, claim petition filed by the appellants for compensation consequent to the death of Dinesh Kumar before the learned MACT resulted in findings in their favour that the offending bus was driven rashly and negligently and also that appellants were entitled to a reasonable compensation.