SWARAN SINGH Vs. LAC. GOPAL BALI

JUDGEMENT

(1.) THIS appeal has been filed by the parents of deceased Satwinder Singh, who was run over and killed on 8.9.1998 by an Air Force vehicle bearing No. BA No. 78E 4104 E being driven by respondent No. 1 Lac. Gopal Bali and owned by the Union of India. Sarbjit Kuar (Widow) had filed a claim petition on her behalf as well as on behalf of the minor son of the deceased Dilpreet Singh, making the parents of the deceased namely, Swaran Singh and Kamaljit Kaur, as respondents. The plea of the claimants was that Satwinder Singh had been earning a sum of Rs. 10,000/- per month from the repair of scooters etc. and after keeping Rs. 1000/- for his personal expenses had been giving a sum of Rs. 9,000/- to his wife and as such compensation of Rs. 20,00,000/- was awardable on account of his death.

(2.) THE respondents in their reply controverted the claim, on which the following issues were framed :-

(3.) SARABJIT Kaur and Dilpreet Singh have chosen not to file any appeal against the award of the Tribunal. The present appeal has, however, been filed by the parents of the deceased seeking an enhancement of compensation. Alongwith the appeal, an application for additional evidence has been filed to show that Satwinder Singh had an agency for sale of two wheelers and that his wife had, in the meanwhile, returned to her parents home giving up all her claims qua his property etc.