AMIRA DEVI Vs. LAKHAN SINGH

JUDGEMENT

(1.) Motor Accident Claim Tribunal, Faridabad (later referred to as the tribunal) vide award dtd. 9/11/2012, awarded a compensation of Rs.5,44,200.00 for the death of Dev Chandra Jha (later referred to as the deceased) in a motor vehicle accident with truck bearing registration No.HR-38C-9535 (later referred to as the offending vehicle).

(2.) Appellants Amira Devi and Prashant Jha have filed appeal against the award of the tribunal (FAO No.1074 of 2013) seeking enhancement of compensation, while the driver and owner of the offending vehicle have filed separate appeal bearing FAO No.2282 of 2013 against the recovery rights allowed to the insurer of the offending vehicle against them. Detailed facts of the case are being skipped for the sake of brevity.

(3.) The compensation awarded by the tribunal was computed as follows:-