NIRMALA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioners being aggrieved by the quantum of compensation awarded to them vide impugned order dtd. 30/6/2021 passed by the Secretary, District Legal Services Authority (Central), Member/Convenor, District Victim Compensation Committee (DVCC) [respondent no.2] under the District Victim Compensation Scheme, 2018 (hereinafter 'the DVC Scheme').

(2.) The background to the present petition is that one Shri Hari Chand, who worked as a security guard, lost his life on 26/10/2018 after being involved in an accident on 15/8/2018 where he was hit by an unknown vehicle on the Gopalpur Red Light towards Wazirabad to Majnu ka Tila, Delhi. Shri Hari Chand (deceased) is survived by his wife (petitioner no.1), two daughters (petitioner nos. 2 and 3) and two sons (not party/ies to the present proceedings).

(3.) In connection with the said accident, an FIR bearing no. 170/2018 was lodged on 15/8/2018 under Sec. 279 read with Sec. 304A of IPC at Police Station Timarpur. It is submitted that since the offending vehicle / person who caused the accident of Shri Hari Chand (decd.) could not be traced, a 'Detailed Accident Report / Untraced Report' was filed before the Presiding Officer, Motor Accident Claims Tribunal-02, Tis Hazari Courts (Central District) on 27/2/2019. It is stated that subsequently, on 13/1/2020, the petitioners were granted liberty to approach the concerned District Legal Services Authority (DLSA) for grant of compensation.