RAGHUBIR SINGH CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appeal here is by the parents seeking enhanced compensation for the loss suffered by them on account of the death of their son Ravinder Singh Chaudhary, a young cadet at the National Defence Academy, Kharakwasla.

(2.) ON July 10, 1976, Ravinder Singh Chaudhary deceased was involved in an accident with the Haryana Roadways Bus HRR 2496 at Murthal. As a result of the injuries sustained by him in this accident, he died on July 16, 1976.

(3.) RAVINDER Singh Chaudhary was about 18 years of age at the time of his death. As has been mentioned earlier, he was a cadet at the National Defence Academy, Kharakwasla. He was training there to become a Pilot Officer and would have completed his training in another month or so. It has come in evidence that on completion of his training, he would have got a starting salary of Rs. 800/- per month with a flight allowance of Rs. 250/-per month. In the years to come, there was every likelihood of his getting further promotions and with it higher emoluments too.