RANBIR Vs. KALU RAM

JUDGEMENT

(1.) Unfortunate parents lost their young son Jitender aged 22 years. The loss of life was as a result of the accident that occurred on 28.1.2011 between the motor cycle bearing registration No.HR-12-G-5137 and rashly and negligently driven Truck bearing registration No. RJ-07-G-7826 (for short 'the offending vehicle).

(2.) The Tribunal after considering the case in its entirety awarded a sum of Rs. 4,40,000/- to the claimants along with interest at the rate of 6 % per annum.

(3.) The present appeal has been filed for enhancement of compensation. The facts have not been disputed by the parties.