SAROJ Vs. BALBIR AND ORS

JUDGEMENT

(1.) This is an appeal brought by the claimant for enhancement of compensation. Dinesh Kumar, a bachelor aged 19 years died in a road side accident that took place on 15.03.2011. On his death, Smt. Saroj, his mother has 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, Jind(for short 'the Tribunal') vide award dated 06.01.2012 has allowed the claim petition in a sum of Rs. 2,26,000/-.

(2.) Dinesh Kumar, who met with a road side accident that took place on 15.03.2011, has been a mechanic, who was earning Rs. 6000/- per month. He was of the age of 19 years and a bachelor. A sum of Rs. 30,000/- was spent on transportation of the dead body and last rites of the deceased. Hence, the aforesaid amount has been sought as compensation.

(3.) The claim petition is resisted by the respondents. They have denied the aforesaid averments of the claimant regarding age, occupation and income of the deceased. The claimant is denied to deserve a sum of Rs. 20,00,000/- as compensation. The claim petition is prayed to be dismissed.