SARLA DEVI AND ORS Vs. SURAJBHAN AND ANR

JUDGEMENT

(1.) This is an appeal brought by the claimants for enhancement of compensation. Krishan Kumar died in a road side accident that took place on 29.12.2009. On his death, Smt. Sarla Devi, his widow 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. 25,00,000/-. Learned Motor Accidents Claims Tribunal, Narnaul (for short 'the Tribunal') vide award dated 01.02.2011 has allowed the claim petition in a sum of Rs. 4,30,000/-.

(2.) Krishan Kumar, the deceased had been aged 32 years. He was working with Chekmet Service Private Limited Mohali and was getting Rs. .4109/- per month as salary. He also used to earn Rs. 16,000/- per month from agricultural work. He was sole bread winning member of the family. Claiming themselves to be dependent upon the deceased, a sum of Rs. 25,00,000/- has been 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 denied the claimants to deserve a sum of Rs. 25,00,000/- as compensation. They have prayed for dismissal of the claim petition.