REKHA DEVI Vs. UTTARAKHAND PARIWAHAN NIGAM & OTHERS

JUDGEMENT

(1.) Miscellaneous application (IA 1731/2014) has been moved by the appellant Smt. Rekha Devi with the submission that her mother-in-law Smt. Heera Devi had died on 04.08.2013. This application is allowed and death certificate of Smt. Heera Devi is accepted on record.

(2.) This appeal has been filed by the appellant Smt. Rekha Devi seeking enhancement of the award, rendered on 29.11.2011 by the Tribunal, District Pithoragarh. Mr. Ram Singh, at the age of 33, lost his life in the accident nearby Bajpur, when Uttarakhand Roadways Transport Bus setting out from Chandigarh was coming to Tanakpur and the deceased was travelling as a passenger in the same. Such Bus was collided from front coming Tractor resulting serious injuries to Mr. Ram Singh, which succumbed to such injuries later on.

(3.) The accident occurred on 01.05.2010 at 5:00 A.M. Claim Petition was presented by wife and mother of the deceased demanding Rupees Fifteen Lakh compensation but learned Tribunal could award only Rs.4,52,000/- against such amount.