- (1.) The present appeal is filed seeking to impugn the Award dated 17.10.2014. The brief facts which led to the accident in question is that deceased Akram on 20.6.2012 was going to Jafrabad Market by Scooter. At 66 Foota Road, Jafrabad, Welcome, Delhi he was hit by a truck stated to be driven in a rash and negligent manner. The deceased suffered grievous injuries and died in the course of his treatment.
(2.) Based on the evidence on record the Tribunal concluded that the accident took place due to the rash and negligent driving of the truck.
(3.) On compensation the Tribunal awarded total compensation of Rs.12,09,060/-. Loss of dependency of Rs.10,74,060/- was awarded. Non pecuniary damages were awarded as followed:- JUDGEMENT_533_LAWS(DLH)12_2014.html;