KHUSHI RAM Vs. HAFIJI

JUDGEMENT

(1.) This appeal has been filed by the parents of the deceased Samay Singh, who died in the accident occurred on 29.2.1996 by negligent driving of the driver of the truck No. RJ 05-G 229. The truck was insured. The deceased Samay Singh was a child of 8 years at the time of accident. The Tribunal after considering the oral and documentary evidence had returned the finding of negligence on the part of truck driver and had held that the parents of the deceased are entitled to Rs. 1,00,000 as final award against the respondents as per award dated 18.4.1998.

(2.) Notice was issued to respondents. In response to notice, the respondents have appeared.

(3.) The learned counsel for appellants submits that this court in similar circumstances in case of Jagdish Gaur v. Baldev Singh, S.B. Civil Misc. Appeal No. 258 of 1997; decided on 9.1.1998, has held that in case of death of a child, young boy or young girl, compensation of Rs. 1,50,000 would be adequate and reasonable. Relying on the aforesaid judgment, counsel for the appellants submits that in the present appeal also the compensation be enhanced to the same extent.