KALPANA DAS Vs. SH AMIT SHARMA

JUDGEMENT

(1.) THE present appeal has been filed by the appellants against the impugned judgment dated 07. 01. 08 passed by Sh. Gulshan Kumar, Judge, Motor Accident claims Tribunal (for short as "tribunal"), Rohini, Delhi, for enhancement of the compensation amount.

(2.) IN a nutshell, the facts relevant for the purpose of dealing with this appeal are as follows:

(3.) ON 25. 04. 06 at about 1. 25 a. m. , the deceased Himanshu Das along with his neighbors were sleeping on Central Verge/road divider, Ring Road, Ganda nala, Near CNG, Petrol Pump, West Punjabi Bagh, New Delhi. In the meantime, one indica car bearing no. DL-9cc-6219 came from the side of Punjabi Bagh and was giving towards Raja Garden, in a rash and negligent manner. The driver of the said Indica car, without observing the traffic norms hit and boarded on Central verge and crushed the deceased along with his neighbors. Deceased, Himanshu Das died on the spot but was taken to Sanjay Gandhi Memorial Hospital, where he was declared brought dead.