PIARI AND ORS Vs. SHARANJIT SINGH AND ORS

JUDGEMENT

(1.) This is an appeal brought by the dependents of Jit Singh, since deceased, for enhancement of compensation. Jit Singh died in a road side accident that took place on 21.04.2006. On his death, Smt. Piari and others had brought a claim petition under section 166 of the Motor Vehicles Act, 1988(for short 'the Act') seeking compensation in a sum of Rs. 20,00,000/-. Learned Motor Accidents Claims Tribunal, Rupnagar (for short 'the Tribunal') vide award dated 26.03.2008 allowed the claim petition in a sum of Rs. 4,30,000/-.

(2.) Jit Singh had been working as a Beldar in PWD and he was having a sum of Rs. 11,654/- per month as income. He has been of the age of 55 years. Alleging that a sum of Rs. 50,000/- was spent on the treatment and last rites of the deceased, a sum of Rs. 20,00,000/- is claimed as compensation.

(3.) The claim petition is resisted by the respondents. They have denied the aforesaid averments of the claimants regarding age, occupation and income of the deceased. They have also denied a sum of Rs. 50,000/- to have been spent on the treatment and last rites of the deceased. The claimants are denied to deserve a sum of Rs. 20,00,000/- as compensation. The claim petition is prayed to be dismissed.