SMT. SANTOSH AND ORS. Vs. DEVENDER AND ORS.

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of compensation. Ram Singh and others claimed themselves to be dependents of Baljeet Singh and had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act'). Learned Motor Accidents Claims Tribunal, Sonepat (for short 'the Tribunal') vide award dated 29.01.2009 has allowed the claim petition and has awarded Rs. 4,14,000/ - as compensation in favour of the claimants with interest @ 6% per annum from the date of filing of the petition till the date of realization thereof. Baljeet Singh was 30 years of age and was doing agricultural work. He was earning Rs. 15,000/ - per month. A sum of Rs. 15,00,000/ - is claimed as compensation by his parents, widow and minor children.

(2.) THE aforesaid averments were denied by the respondents. They have denied their liability to pay compensation.

(3.) LEARNED counsel for respondent no. 3 has submitted, on the other hand, that the income of the deceased has been rightly taken by the Tribunal and compensation has been properly assessed. It is further submitted that no enhancement is due in this case to the compensation assessed by the tribunal on account of death of Baljeet Singh.