KALA DEVI Vs. SULTAN

JUDGEMENT

(1.) Mr. Lok Pal Singh, Advocate for the appellants; None for the first respondent. Mr. Subhas Upadhyaya. Advocate for the second respondent. They are heard.

(2.) This is claimants' appeal for enhancement of the compensation awarded by the Motor Accident Claims Tribunal/ District Judge, Haridwar vide award dated 2nd February, 1996 passed in Motor Accident Petition No. 5 of 1995.

(3.) The claimants claimed compensation of Rs. 16,15,937 for the death of one Harish Chand, husband of appellant No. 1 and father of appellant Nos.2 to 5, in the motor accident on 14th September, 1994 when his scooter bearing registration No.UHQ 7618 was dashed by the offending vehicle-bus belonging to the second respondent-Haryana Roadways bearing registration No. HR 31-4884 resulting in his instantaneous death on the spot itself. The claimants further pleaded that Harish Chand was in regular service of Bharat Heavy Electricals Ltd., Haridwar and was getting salary of about Rs. 5,000 per month.