PARKASH SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) VIDE award dated 03.12.2003, passed by Motor Accident Claims Tribunal, Fatehgarh Sahib (herein referred as 'the Tribunal'), compensation to the tune of Rs.60,000/- alongwith interest @ 6% per annum was awarded in favour of the appellants-claimants (herein referred as 'the claimants') and against the respondents jointly and severally, on account of the death of Bhupinder Singh in a motor vehicular accident.

(2.) THE respondents have neither challenged the negligence nor their liability to pay the compensation. However, the claimants have come up for enhancement of compensation.

(3.) NOW coming to the quantum of compensation, due to the sudden termination of the only son of the claimants, they have suffered big set back and a serious loss. After he had grown up, he would have been their helping hand and they could depend upon his income. For assessing the quantum of compensation, the Apex Court set out some guidelines in case Lata Wadhwa and others v. State of Bihar and others, 2001(4) R.C.R.(Civil) 673 : AIR 2001 (SC) 3218 wherein it was observed as under :-