LACHHMI DEVI Vs. YAKIN KHAN

JUDGEMENT

(1.) Baldev Singh and few other persons were travelling in a truck on 3.4.1995. The truck was being driven by the respondent Yakin Khan rashly and negligently and at very high speed and as a result of which it turned turtle. Baldev Singh and many others sustained multiple injuries. Baldev Singh and one Darshan Lai, however, died due to the injuries. The widow, three minor children, one sister and the father of the deceased Baldev Singh filed a claim petition under section 166 of the Motor Vehicles Act claiming compensation for the death of said Baldev Singh.

(2.) Learned Tribunal on appreciation of evidence led before it and on a consideration of the matter, awarded a total sum of Rs. 1,24,800 as compensation to the claimants by award dated 13.3.1997.

(3.) Dissatisfied with the quantum of compensation, the claimants filed this appeal for enhancement of compensation.