VIMLA DEVI Vs. SHANKAR LAL

JUDGEMENT

(1.) Instant appeal has been preferred by the claimants- appellants against the judgment and award dtd. 14/6/2019 passed by the Motor Accident Claims Tribunal No.1, Jaipur Metropolitan, Jaipur (hereinafter referred to as 'the Tribunal') in Motor Claim Case No.863/2015 whereby the claim petition filed by the claimants-appellants has been allowed and the respondent- Insurance Company has been directed to pay compensation of Rs.17,68,138.00 to the claimants-appellants.

(2.) Learned Tribunal after framing the issues and evaluating the evidence on record and after hearing counsel for the parties, decided the claim petition of the claimants-appellants and awarded compensation to the tune of Rs.17,68,138.00 under various heads in favour of the claimants-appellants.

(3.) Learned counsel for the appellants has made a limited prayer before this Court that the Tribunal deducted the personal expenses of the deceased as ', while as per the judgment of Sarla Verma v. Delhi Transport Corporation reported in (2009) 6 SCC 121, 1/3rd deduction towards personal expenses should have been done.