CHHANNO DEVI Vs. RAM KEWAL

JUDGEMENT

(1.) THE present appeal has been filed by the legal heirs of deceased Daya Chand against the award dated 8th April, 2003 passed by mr. Sunil Gaur, Judge, MACT, Delhi (for short as Tribunal') vide which he awarded a compensation of Rs. 97,000 along with the interest @ 6% p. a. on the date of filing of the petition till realization.

(2.) AGGRIEVED with the impugned award, the appellants herein, are seeking enhancement of compensation to the tune of Rs. 4 lacs.

(3.) BRIEF facts of this case are that on 20th june, 1990, deceased, aged 43 years along with his son Satbir was going with their sheeps and goats towards Slaughter House in Delhi. When they reached in front of ldgah Road at about 4. 20 a. m, truck No. DLL-1960 driven rashly and negligently by Ram Kewal, respondent No. 1 came from behind and struck against Daya Chand, who sustained fatal injuries in this accident and four sheep and two goats also died in the accident.