RAM MURTI DEVI Vs. RAJ KISHORE

JUDGEMENT

(1.) Appellants, mother and father of deceased Sanjiv Goyal seek enhancement of compensation in the present appeal. There are no cross objections and accordingly only issue which needs to be decided in the present appeal is whether compensation assessed and awarded is just and fair.

(2.) Deceased Sanjiv Goyal aged 21 years was driving a two wheel scooter on 1.1.1998. On Ring Road he was hit by a tempo driven by Raj Kishore and belonging to M/s.Pooja Enterprises. He was dragged for quite a distance. He died at the spot.

(3.) Sanjay was unmarried. He was carrying on business at Naya Bazar under the name and style of Tirupati Sales Corporation. As per the testimony of PW.4, deceased was contributing Rs.10,000/- p.m. for the household expenditure by paying over the said sum to his mother.