IMERTI DEVI Vs. OM PARKASH

JUDGEMENT

(1.) THE claimants have filed the present appeal seeking further enhancement of the compensation awarded by the Motor Accident Claims Tribunal (I), Kangra at Dharamshala, H.P. in M.A.C. Petition No. 12 -K/11/2005 titled as Imperti Devi and others v. Om Parkash and others, in terms of the impugned award dated 27.6.2008.

(2.) CLAIM Petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to 'the Act) was filed by the claimants alleging that on 24.11.2004, their son Shri Manoj Kumar, aged 21 years was hit by vehicle (Bus) No. HP -40 -5345(sic) owned by Shri Om Parkash (respondent No. 1) was being driven by Shri Hukam Chand (respondent No. 2) in a rash and negligent manner which caused the accident in which the said Shri Manoj Kumar received injuries for which he was treated at Zonal Hospital, Dharamshala and subsequently at Post Graduation Institute, Chandigarh. However, he died due to the injuries on 27.11.2004. Compensation of Rs. 7 lacs was claimed as the deceased Shri Manoj Kumar was privately employed and drawing a salary of Rs. 2500/ - per month. The claimants being the parents and the sisters were dependent upon him.

(3.) THE driver chose not to contest the claim petition.