SMT. NEELAM KANWAR Vs. GIRDHAR SINGH DAHIYA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 11.7.2014 passed by the Motor Accident Claims Tribunal, Abu Road, District Sirohi ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 13,17,400/- as compensation.

(2.) The application was filed with the averments that deceased - Ranjeet Singh was travelling in Jeep, which collided with the offending Truck, resulting in grievous injuries to him, he was admitted in hospital but ultimately succumbed to injuries on 3.5.2008.

(3.) It was claimed that the deceased was earning Rs.1,50,000/- per year, was aged about 30 years and based on the said averments, compensation to the tune of Rs.41,72,000/- was claimed, the amount included the medical expenses incurred during the period 22nd April, 2008, when the accident occurred, till the time of death.