RAJWANTI Vs. RAVNIT

JUDGEMENT

(1.) THIS appeal seeks increase in compensation awarded to the appellants as dependents of the deceased, i.e. Ravi alias Ravinder Singh, who died on 22.06.1998 in a road accident while he, along with his friends, were travelling in a Tata Siera, bearing No.HR -12A -2060, being driven by respondent No.1 (Ravneet Singh), which turned turtle and fell into the ditches.

(2.) UPON appreciation of the evidence, the learned Motor Accident Claims Tribunal, Sonepat (in short the "Tribunal"), found the negligence to be proved at the hands of respondent No.1 and eventually a sum of Rs.3,84,000/ - was awarded, plus interest @ 12% per annum from the date of institution of the claim petition till its realization, as total compensation to the three appellants. Of the three appellants, appellant No.1 and 2 are stated to be the mother and father respectively and appellant No.3 is stated to be the sister of the deceased Ravi, alias Ravinder Singh.

(3.) MR . Naresh Prabhakar, learned counsel appearing for the appellants has submitted that as per law now settled by the Hon'ble Supreme Court in various judgments, of which he refers to Smt. Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009 AIR(SC) 3104, Rajesh and others Vs. Rajbir And others, 2013 9 SCC 54and Vimal Kanwar and others Vs. Kishore Dan and others, 2013 2 RCR(Civ) 945, the appellants are entitled to compensation under various heads, which was not granted by the learned Tribunal at that time.