CHAMELI AND OTHERS Vs. ROOP CHAND AND OTHERS

JUDGEMENT

(1.) This is an appeal by the claimants for enhancement of compensation. The claimants Smt. Chameli and others, claim themselves to be dependents of Ashok Kumar, who died in a road-side accident that took place on 26.7.2008. They filed the claim petition under Section 166 of the Motor Vehicle Act, 1988.

(2.) Learned Motor Accident Claims Tribunal, Rohtak, vide award dated 09.11.2010 allowed the claim petition and awarded a sum of Rs.8,22,000/- as compensation in favour of the claimants along with interest @ 7.5% per annum.

(3.) Ashok Kumar-deceased was driving the motor-cycle. Ashok Kumar was ahead of the motor-cycle of Pardeep. At about 4.30 AM when they were near Parkash Nagar in the area of Village Nindana, the motor-cycle of Ashok Kumar was hit by a Tanker bearing registration No.HR61-3272, driven by respondent No.1. Ashok Kumar suffered fatal injuries in the accident and died at very young age. He was a teacher in Baba Uddel Dev Public School in Village Bhaini Maharajpur, Tehsil Meham and was drawing a salary of Rs.10,250/- per month. He was also earning from tutions and he was paying Rs.20,000/- per month to his mother.