SATPAL ROHILLA Vs. KHEM CHAND AND ORS.

JUDGEMENT

(1.) Present appeal is challenge to the award dated 15.03.2013 passed by Motor Accident Claims Tribunal, Rohtak (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation of Rs. 50,000/- on account of death of Sachin who died at the age 21 years in motor vehicle accident on 19.04.2012.

(2.) Claimant-appellant in this case is father of the deceased. 'The Tribunal' returned the finding that claimant has not been proved to be dependent upon the income of the deceased.

(3.) Learned counsel for appellant took the plea that 'The Tribunal' has not awarded 'Just Compensation' though deceased was just of the age of 21 years and loss of such a child to the parents cannot be ascertained in terms of money. At least some reasonable amount should have been awarded as compensation in the case which has not been done by 'The Tribunal' so the amount of compensation be enhanced suitably. In support of his arguments, learned counsel for appellant placed reliance upon judgment from Coordinate Bench of this Court in case Pardeep Vs. Dharambir and others, 2015 177 PunLR 392 where this Court enhanced the amount of compensation from Rs. 50,000/- to Rs. 1,50,000/- in similar matter while placing reliance upon judgment from Hon'ble Apex Court in case Manjuri Bera Vs. The Oriental Insurance Company Ltd. and Anr., 2007 2 RCR(Civ) 675 .