JASBIR KAUR Vs. RAKESH KUMAR

JUDGEMENT

(1.) Present appeal has been filed by the appellants against the impugned judgment dated 11th December, 1996 passed in suit No.614/1992 by Sh.Rakesh Kapur, Judge, Motor Accidents Claims Tribunal, Delhi, wherein a sum of Rs.2,65,200/- was awarded to the appellants on account of death of Manjeet Singh in a road accident.

(2.) Brief facts of the case are that on 6th October, 1992 at about 9.00 a.m. deceased Manjeet Singh was driving two wheeler scooter No.DDM-335 and when he reached the round about at Rama Road, Patel Road, a DTC bus No.DHP-3915 plying at route No.820, came from behind at a very fast speed. This bus first of all hit a three wheeler scooter which over-turned and thereafter the said bus hit the scooter of the deceased. The scooter of the deceased was completely crushed and deceased died at the spot.

(3.) The factum of accident and the fact that respondent No.1 was driving the bus in a rash and negligent manner are not in dispute. The only question raised in the present appeal is as to whether the compensation awarded is much less than the reasonable.