PROMILLA JAIN Vs. RAMESH

JUDGEMENT

(1.) THE present appeal has been filed by the appellants against the impugned order dated 21-11-07 passed by Ms. Swarn Kanta Mehra, Judge, Motor Accident claims Tribunal (for short as "tribunal"), Delhi in suit no. 398 of 2005, seeking enhancement of the compensation for the untimely death of Sh. Rajesh kumar Jain to Rs. 15,00,000/- with costs and interest.

(2.) THE brief facts of this case are that on 12. 11. 06 at about 5. 30 p. m. , the deceased Rajesh Kumar Jain was crossing Desh Bandhu Gupta Road, when the offending bus bearing no. DL IPA 7498 being driven by the respondent no. 1 in a rash and negligent manner came from the side of Karol Bagh Terminal and hit the deceased, as a result, the deceased fell on the road and was crushed by the said offending vehicle and died at the spot. Respondent no. 1 was arrested by the police at the spot itself.

(3.) VIDE impugned judgment, the Tribunal awarded a sum of Rs. 5,18,000/-along with interest @ 6% p. a. as compensation to the appellants from the date of filing of the petition till the date of realization.