UNION OF INDIA Vs. NEETU KUMARI

JUDGEMENT

(1.) The appellants/Union of India challenged the award made by the Motor Accidents Claims Tribunal, Jammu on 30/1/2012 awarding a sum of Rs.24,03,000.00 as compensation alongwith interest to the wife, children and parents of Sepoy Sushil Kumar, who died in a motor vehicle accident on 27/3/2006 while travelling in 3 Ton Army Vehicle No.OD-12725K from Bhiala to Mandi. The accident took place in Bhiala Mandi when the vehicle had fallen into deep gorge.

(2.) The Tribunal awarded Rs.23,78,000.00 as Loss of dependency, Rs.5,000.00 as Funeral Expenses, Rs.10,000.00 as Loss of Estate and Rs.10,000.00 as Loss of Consortium.

(3.) Aggrieved by the award of compensation, the appellant challenged the same inter alia on the grounds : -