SAROJ DEVI Vs. SUNIL KUMAR

JUDGEMENT

(1.) THE appellants have challenged the award dated 6. 5. 2005 of the learned Tribunal whereby the compensation of Rs. 7,33,488 was awarded to them. The appellants seek enhancement of the compensation.

(2.) ON 15. 7. 2003, deceased Sultan Singh was walking on the road near Bus Stand, sanjay Enclave, Jahangirpuri, Delhi when he was hit by a truck bearing No. DL 1-G 9481 driven rashly and negligently by its driver causing grievous injuries which resulted in his death.

(3.) THE deceased was aged 48 years at the time of accident and was working as a conductor in D. T. C. drawing a salary of rs. 8,367 per month.