KRISHNA DEVI Vs. BALBIR SINGH

JUDGEMENT

(1.) By way of this appeal, claimants challenge the award dtd. 23/2/2016 passed by Ld. Motor Accident Claims Tribunal, Karnal, whereby compensation of Rs.6,98,000.00 has been allowed on account of death of an unmar- ried 18 year old boy Surender Kumar. Claimants are the parents of the deceased. Appeal is qua the quantum of compensation only.

(2.) Driver/ owner and Insurance Company having not filed any appeal, so it remains undisputed that accident was caused on 15/1/2013 due to rash and negligent driving of offending vehicle, i.e. Canter No.HR-45-5575.

(3.) The contention of learned counsel for appellants is that deceased was 18 years old. He was a brilliant student of 10+1 and that even the minimum wag- es in January, 2013 in Haryana were more than ?5,500/- per month and so, his no- tional income at ?4,000/- per month has been taken by the Tribunal on lower side. Besides, no compensation has been allowed towards loss of estate or funeral ex- penses.