SURENDER SINGH DAHIYA Vs. KAPIL SHARMA

JUDGEMENT

(1.) The claimants are in the appeal against the award passed by the Motor Accident Claims Tribunal, Sonipat.

(2.) The claimants are seeking enhancement of the compensation assessed by the Court on account of the wife of appellant No.1 and mother of appellant Nos.2 and 3 namely Late Smt. Meena who died on 11.11.2010. The Motor Accident Claims Tribunal, Sonipat has held that the accident took place due to rash and negligent driving of respondent Nos.1 and 4 while driving their respective vehicle.

(3.) Counsel for the appellants has submitted that Late Smt. Meena was highly educated and was selected as JBT Teacher by the Staff Selection Commission, Haryana. He has further submitted that such evidence was produced before the Motor Accident Claims Tribunal, Sonipat. However, Motor Accident Claims Tribunal, Sonipat refused to calculate the dependency on the basis of the salary payable to newly selected JBT Teacher on the ground that deceased had not yet been appointed as JBT Teacher.