LAXMI DEVI Vs. BALDEV SINGH

JUDGEMENT

(1.) THE present appeal has been filed for enhancement of the award amount by the Legal Heir 'sof the deceased Ajit Singh, who died in a road accident.

(2.) BRIEF facts of this case are that on 24th September, 2006, the deceased Ajit Singh was driving his two wheeler scooter bearing No. DL 4S 9607 and was going towards Kirti Nagar for attending a complaint of fridge repair and was waiting for light to turn green. In the meanwhile, offending truck bearing No. HR - 38 - D - 3828 which was being driven by respondent No. 1 at a high speed and in a rash and negligent manner came from the side of Raja Garden and jumped the red light and hit into the scooter and crushed it. The pillion rider died on the spot and the injured was taken to DDU Hospital, where he died on 25th September, 2006. An FIR in this case was registered at P. S. Kirti Nagar.

(3.) THE learned Tribunal vide judgment dated 15th February, 2008, passed an award in the sum of Rs. 6,83,000/ - in favour of the appellants along with interest @ 7.5% p.a. from the date of decision of the petition till the date of payment.