HEMLATA KANWAR Vs. HANS GOSWAMI

JUDGEMENT

(1.) Appellants herein, inter-alia, seek enhancement of the compensation by challenging the judgment/order dtd. 15/5/2023 passed by learned Motor Accident Claims Tribunal, Balotra in case No.17/2018 vide which a compensation of Rs.55,95,195.00 has been awarded to them with interest thereon @7% from 8/1/2018 ( the date of filing claim petition before the Tribunal).

(2.) The brief facts are that on 24/9/2017, Pradeep Charan and deceased Narpat Singh Charan were going on motorcycle No.RJ-22-SU-8321 from Vayad towards Bhadrajun. At about 6.15 AM, when they were near Krishan Gaushala, a car No.RJ-16-CB-0135 belonging to and being driven rashly and negligently by respondent No.1 came from wrong side and dashed against the motorcycle. As a result of said accident Narpat Singh sustained head injury and died on the spot. Therefore, the appellants claimant filed claim petition and claimed compensation of Rs.75,86,216.00.

(3.) After considering the record, the learned Tribunal decided issue Nos. 1 and 3 in favour of the claimants and against respondent No. 1. Qua, issue No. 2, it was held that the Claimants are entitled to receive the claim amount of Rs.55,95,195.00 jointly and separately from non-Claimant No. 1 and 2.