KULDEEP AND OTHERS Vs. DEVENDER AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 22.7.2015 passed by the Motor Accidents Claims Tribunal, Jhajjar, (for short 'the Tribunal').

(2.) The only two issues are involved in the present appeal : firstly awarding of future prospects to a Government employee who was aged 45 years and secondly the amount be awarded under conventional heads i.e. for loss of estate and funeral expenses.

(3.) In a motor vehicular accident that occurred on 7.6.2013 Baljeet aged 45 lost his life. In the said accident, the offending vehicle was bus bearing registration No.HR-63-A-6177. While he was boarding the bus, the driver suddenly started the bus without any signal or whistle from the conductor. As a result, Baljeet fell down and sustained multiple injuries. He was taken to General Hospital, Jhajjar, from where he was referred to PGIMS, Rohtak. From there he was shifted to All India Medical Institute, Medical Science, Trauma Center, Delhi, where he died during the treatment.