MOHINDER KUMAR Vs. SUSHIL KUMAR

JUDGEMENT

(1.) On 22.12.87, deceased Satish Kumar, aged 21 years, died in a road accident involving bus No. HYE 1278. He was survived by his parents, 2 brothers and 2 sisters.

(2.) Parents of the deceased filed a claim petition under section 110-A read with section 92-A of Motor Vehicles Act, 1939, claiming compensation of Rs. 2,00,000 on account of death of the deceased in the said road accident.

(3.) Vide award dated 13.7.1994, learned Tribunal awarded compensation in sum of Rs. 86,400 to the parents of the deceased.