SURAJWATI Vs. AJAY SAINI

JUDGEMENT

(1.) On 20.4.2002, deceased Mam Chand died in a road accident involving Bus No. DL-1PB-1088. He was survived by his wife and three sons.

(2.) Dependents filed a claim petition claiming a compensation of Rs. 10 lacs on account of death of deceased in the said road accident.

(3.) After holding driver of offending bus, guilty of rash and negligent driving, learned Tribunal awarded compensation in sum of Rs. 3,21,840/- to the dependents. Break up of the compensation is as follows: Loss of dependence : Rs. 2,94,840/- (In the award, due to typographical error, this sum has been wrongly mentioned as Rs. 2,96,840/-). Funeral expenses : Rs. 2,000/- Non pecuniary damages : Rs. 25,000/- Total : Rs. 3,21,840/-