PARBHATI LAL Vs. BHAGWANT SINGH

JUDGEMENT

(1.) THE claim in appeal here is for enhanced compensation. The claimants Parbhati Lal and Smt. Basanti are the parents of Bhoop Singh deceased, Whereas Nirmala Devi is the sister of the deceased.

(2.) BHOOP Singh aged 26 years died in a motor vehicle accident on December 28, 1984 at about 6. 15 P. M. near Bus Stand of Village Bachhod at Narnaul, Rewari Road. The appellants filed the claim petition claiming compensation of Rs. 2 lacs on, allegations that the deceased was earning Rs. 750/- per month and had good future prospects and that the claimants were wholly dependent on the income of the deceased. It Was also alleged; that the accident took place because of rash and negligent driving of truck No HRM 828. The claim was contested by the respondents. The learned Motor Accident Claims. Tribunal returned a finding that the accident took place because of the rash and negligent driving of the driver of the aforesaid truck and that the appellant were proved to be the parents and sister of deceased. Bhoop Singh, Learned Tribunal, in the circumstances awarded a sum of Rs. 20,000/- as compensation to all the claimants as this was the amount which was just and proper. Dis-satisfied with the grant of compensation awarded the appellants filed the present appeal.

(3.) NO appeal of cross-objections have been filed to challenge the findings of negligence recorded, against the truck driver and thus in the circumstances of this case, the only claim at the instance of the appellants is for enhancement of the compensation.