SATNAM KAUR Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) The mother-in-law is the appellant before this Court seeking enhancement of compensation for death of daughter-in-law, who died in a road accident that took place on 01.05.1994. The deceased was travelling in a scooter bearing No. CHO-01-6416 along with her husband and two others from village Billa to Mansa Devi Mandir. When they crossed village Jai Singhpura, a military convoy came from the opposite direction. One military truck bearing No.91-D-88650-M-271-10 was tow-chaining another military truck. The driver of the said truck suddenly took a right turn and applied brakes, due to which the driver of the tow-chained truck could not control the truck and both the truck collided. Due to the impact, both the trucks turned their faces towards the side from which the deceased persons were coming. In the collision, all the four occupants of the scooter were crushed to death under the truck bearing No.91-D-88650-M-271-10.

(2.) The deceased-Sunita was stated to be working with a lawyer as Typist-cum-Clerk and was earning Rs. 2500/- per month. The Tribunal while assessing the compensation only awarded a lump sum amount of Rs 50,000/-.

(3.) Learned counsel for the appellant contends that on 15.09.2004, a proposed settlement was arrived at Rs. 1,28,600/- over and above the amount already awarded by the Tribunal along with interest @12% per annum from the date of filing of the claim petition till payment in the Lok Adalat. Three months' time was allowed to the respondents to give concurrence and pay the proposed amount otherwise the appeal will be decided on merits but till date neither the concurrence was given nor the amount had been paid.