INDRA Vs. JAGDISH CHANDRA

JUDGEMENT

(1.) Having suffered the devastating and irreparable loss of their only 20-year-old son, a promising medical student, whose future as a doctor was cruelly cut short in a tragic road accident-the grieving parents are before this Court. With their dreams shattered and their lives forever altered, they seek enhancement of compensation by modification of the impugned judgment/award dtd. 13/4/2023 passed in Claim Case No. 282/2019 by the learned Motor Accident Claims Tribunal, Bikaner.

(2.) Brief facts first. The appellants are the legal representatives of the deceased, Sunil Bishnoi, who had filed Claim Petition No. 282/2019 before the learned Motor Accident Claims Tribunal, Bikaner, seeking compensation for the injuries caused by a road accident. Subsequent to his death because of the injuries suffered in the accident, the petitioners pursued the claim for compensation before the learned Tribunal.

(3.) In the aforesaid backdrop, I have heard the rival contentions and perused the case file along with the documents annexed therewith.