AKBAR Vs. VINOD KUMAR

JUDGEMENT

(1.) The present appeal has been preferred by the claimants-appellants, seeking enhancement of the amount of compensation awarded by the learned Motor Accident Claims Tribunal, Nuh (for short, 'the Tribunal') to the tune of Rs.01,75,185.00 vide impugned award dtd. 17/1/2014 on account of death of Salim Khan.

(2.) As per claimants, on 15/5/2012, Salim Khan (since deceased) along with Sakir Khan, Talib Khan and Salman, was going on foot for dinner in the hotel situated near the border of village Gaud, on their left hand side on kacha portion of the road. When they reached near Petrol Pump, village Gauda, withina the area of P.S. Narnaul, District Mahendergarh, a motor cycle driven by respondent No. 1 in a rash and negligent manner came there and struck against deceased Salim Khan from the back side. Due to the impact, the deceased sustained grievous injuries onhis head and became unconcious. He was admitted in General Hospital Narnaul and was thereafter referred to Kailash Hospital, Village Behror, where he succumbed to his injuries. F.I.R No. 112 dtd. 17/5/2012 under Ss. 279/337/304-A IPC was registered at P.S. Sadar Narnaul against respondent No. 1

(3.) While assessing compensation, the Tribunal awarded 50,000/-each to parents, Rs.50,185.00 towards medical expenses and Rs.25,000.00towards funeral expenses. The Tribunal held that the petitioners were not dependent upon the income of the deceased The total compensation awarded to the claimants was Rs.01,75,185.00.