SUNITA AND ANOTHER Vs. RAKESH AND OTHERS

JUDGEMENT

(1.) This is appeal by claimants seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Rohtak (later referred to as 'the Tribunal') for death of Ravi (later referred to as 'the deceased'), in a motor vehicle accident on 19.07.2013 with car bearing registration no. HR-35-F-6622 (later referred to as 'the offending vehicle').

(2.) As the only issue involved in this appeal is enhancement of compensation, detailed facts of the case are being skipped for the sake of brevity.

(3.) The Tribunal vide award dated 20.03.2015 awarded compensation of Rs.3,26,500/- (50% of the amount of compensation, holding it to be a case of contributory negligence), to claimants-appellants, which was computed as follows:-