ROSHNI AND OTHERS Vs. JITENDER @ JEETE AND OTHERS

JUDGEMENT

(1.) The quantum of compensation awarded by the Motor Accident Claims Tribunal, Jhajjar (for short, 'the Tribunal') vide award dated 08.10.2012 for death of Sandeep is under challenge in this appeal by the claimants.

(2.) The issues raised in the present appeal are that : (i) no future prospects have been added; (ii) the multiplier has been applied considering the age of the mother of the deceased and not that of the deceased; (iii) the amount awarded for funeral expenses is on lower side; (iv) no amount has been awarded for loss of estate; and (v) some of the medical bills, i.e. Ex.P24 to Ex.P39, totalling Rs 25,465/-, have not been reimbursed by the Tribunal.

(3.) On 25.05.2011, Sandeep aged 28 years, a bachelor, was returning to his village from Bahadurgarh. He was travelling in a three wheeler bearing registration No. HR-63A-9818 (for short, 'the offending vehicle'). The said three wheeler was being driven in a rash and negligent manner, near Dhola Kuan, the offending vehicle turned turtle, passengers sustained injuries. Sandeep suffered grievous injuries and was taken to J.J. Hospital, Bahadurgarh. His condition deteriorated, then he was shifted to Jaipur Golden Hospital, Delhi, surgery was performed but he succumbed to injuries on 27.05.2011.