SUNITA DEVI Vs. MOHAN LAL

JUDGEMENT

(1.) THE claimants have challenged the award of Motor Accident Claims Tribunal, Gurgaon (hereinafter referred to as 'The Tribunal') dated 24.07.2013 whereby 'The Tribunal' awarded a sum of Rs. 14,65,100/ - as compensation on account of death of Vivek Kumar.

(2.) BRIEF facts of the case that on 17.01.2012 Yogesh and Vivek Kumar (since deceased) were going on Santro Car bearing registration No.HR -36R -2343, which was being driven by Yogesh at a moderate speed and because of rash and negligent driving of driver of truck No.RJ -14G -5722 resulted into accident. Vivek was taken to CHC Pataudi for treatment. Later on, he succumbed to the injuries. 'The Tribunal' while returning the findings that the accident had taken place because of rash and negligent driving of respondent No.1 held the respondents to be liable to pay compensation of Rs. 14,65,100/ -.

(3.) THE appellants are dis -satisfied with the awarded amount mainly on the ground that 'The Tribunal' has not awarded any amount on account of compensation under the head of consortium although one of the claimants is widow of Vivek. Adequate compensation has also not been awarded on account of funeral expenses and transportation charges.