GEETA DEVI & OTHERS Vs. ASHISH KUMAR CHOPRA

JUDGEMENT

(1.) This is claimants' appeal against the award dated 28.10.2017 passed by the Motor Accident Claims Tribunal, Bageshwar in MACP No. 05 of 2017, whereby a compensation of Rs.4,57,000/- (Rupees Four Lakh Fifty Seven Thousand only) has been awarded to the claimants.

(2.) Brief facts of the case are that on 04.07.2016 at about 10:00 p.m., when Gaurav Kumar (deceased) along with his friend, namely, Ashish Kumar Chopra was going on a Bullet Motorcycle bearing registration no. UK07X-0451, an Apache motorcycle bearing registration no. UK07BR-1813 which was coming from the opposite direction, while overtaking another vehicle, dashed on to the motorcycle of the deceased. The offending Apache motorcycle bearing Registration No. UK07BR-1813 was being driven by its rider rashly and negligently. As a result of the said accident, the deceased sustained grievous injuries and died on spot.

(3.) On account of the death of Gaurav Kumar in the motor accident, a claim petition was filed by his parents claiming a compensation of Rs.76,75,000/- (Rupees Seventy Six Lakh Seventy Five Thousand only). It was stated in the claim petition that the deceased had done Chemical Engineering and had worked with Cavendish Industries Limited, Haridwar on the post of JR-Officer-Technical for five years and was getting a monthly salary of Rs.18,572/- (Rupees Eighteen Thousand Five Hundred Seventy Two only).