ASHA RANI Vs. RAJESH KUMAR

JUDGEMENT

(1.) Present appeal has been filed by the claimants for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Hoshiarpur (hereinafter referred to as the 'Tribunal') on account of death of Puneet Dhiman vide award dtd. 28/2/2017.

(2.) Brief facts necessary for adjudication of the case are that the claimants filed a petition under Sec. 166 of the Motor Vehicles Act seeking compensation on account of death of Puneet Dhiman on 26/9/2015 in a motor vehicle accident caused due to rash and negligent driving of the offending vehicle Indica car bearing registration No. PB07-R-4017 by respondent No.1. Claimants are the parents of the deceased.

(3.) Learned Tribunal on consideration of the facts and evidence on record held that the accident in question took place on 26/9/2015 due to rash and negligent driving of the offending Indica car bearing registration No. PB07-R-4017 by respondent No. 1. Learned Tribunal awarded a sum of Rs.14,06,000.00 with interest at the rate of 6% per annum from the date of filing of the claim petition till date of actual realisation of the award. Income of the deceased was assessed as Rs.12,000.00 per month. 50% deduction was effected as the deceased was a Bachelor. Multiplier of 18 was applied as the deceased was 25 years old at that time. Additionally, a sum of Rs.1,00,000.00 on account of loss of love and affection was awarded besides a sum of Rs.10,000.00 on account of funeral expenses.