RAMKUMAR Vs. HARYANA ROADWAYS CHANDIGARH

JUDGEMENT

(1.) The claimants have filed the present appeal for enhancement of compensation awarded by Motor Accidents Claims Tribunal, Karnal dated 8.9.1987 vide which a compensation of Rs. 15,000 was awarded to the claimants under section 92-A of the Motor Vehicles Act on account of death of Bala Rani and her minor daughter Reena Devi.

(2.) Briefly the facts of the case are that on 25.2.1987 at about 7 p.m. Bala Rani along with her infant girl child Reena Devi who were sitting on the carrier of a cycle, which was being driven by her son Vikram and was going from Chhajpur Khurd to village Chhajpur Kalan. The cycle was being driven by Vikram on the correct side and when they reached the Chhajpur crossing, Vikram slowed down his cycle and gave a signal with his right hand indicating that he was to turn towards Chhajpur Kalan which was on the right hand side. At that time, a Haryana Roadways bus, bearing registration No. HRQ 4452 which was coming from the Panipat side, i.e., the same side on which the cycle was going and being driven by Mukhtiar Singh, respondent No. 4, rashly and negligently, struck against the cycle as a result of which Bala Rani and her infant daughter Reena Devi died on the spot. Vikram who was riding the cycle suffered injuries.

(3.) The claimants, who are the husband of Bala Rani as well as 5 other minor children, have filed the claim petition wherein they have claimed compensation for the death of Bala Rani as well as Reena Devi to the tune of Rs. 3,50,000. It was averred in the petition that Bala Rani was earning a sum of Rs. 1,500 per month by doing the work of tailoring and stitching.