SIRI CHAND Vs. NARENDER SINGH

JUDGEMENT

(1.) The present appeal has been filed by the Claimants/appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Kurukshetra (for short 'the Tribunal'), vide award dated 26.02.2011, on account of the death of Sushma Devi alias Shusham Lata, in a motor vehicular accident, which took place on 19.06.2009. Learned counsel for the appellants submits that the learned Tribunal has wrongly deducted amount of Rs. 8,00/- per month from the income of the deceased after holding the deceased to be a house wife. He relies upon the judgment rendered by the Hon'ble Supreme Court in Lata Wadhwa v. State of Bihar, 2001 4 RCR(Civ) 673, in case the deceased was a house wife, she would have been contributing to the services rendered towards the household. He further submits that the learned Tribunal has not awarded any amount on account of loss of consortium and loss of love and affection, care and guidance of the minor child.

(2.) On the other hand, the learned counsel for the respondents No. 3 and 4 has argued that the amount of compensation awarded by the learned Tribunal is just and adequate and does not call any interference.

(3.) I have heard the learned counsel for the parties and perused the record carefully.