JYOTI Vs. JAGDISH

JUDGEMENT

(1.) This is claimants' appeal for enhancement of compensation. Vishal alias Akash died in a road accident that took place on 29.9.2009. On his death, his parents brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 20,00,000. The learned Motor Accidents Claims Tribunal, Sirsa (for short 'the Tribunal') vide award dated 25.5.2011 allowed the claim petition in a sum of Rs. 4,45,901.

(2.) Vishal alias Akash, the deceased, had been I8 1/2 years old at the time of the accident. He was a brilliant student and after passing his Senior Secondary examination, he was doing diploma in Engineering with Electronics trade in Saraswati Polytechnic College, Bhaudeen. The claimants, who are parents of the deceased, have sought a sum of Rs. 20,00,000 as compensation.

(3.) The respondents have resisted the claim petition. They have denied the averments of the claimants regarding age and educational qualification of the deceased. They have denied the claimants to deserve a sum of Rs. 20,00,000 as compensation.