Kailash Gambhir, J. - (1.) THE present appeal arises out of the award dated 2.1.91 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 1,53,000/ along with interest @ 12% per annum to the claimants.
(2.) THE brief conspectus of the facts is as follows: On 26.11.88 at about 2.35 p.m deceased Kapleshwar Pandit aged about 40 years was doing the job of Labourer on truck No. DIL 3702 and was sitting in the cabin. When the said truck reached opposite Palam Hospital on Palam Road, one DTC bus bearing registration No. DHP 3281 on route No. 772 driven in a rash and negligent manner by Satish Bhardwaj , respondent No. 1, came from opposite direction at a very fast speed and struck against the truck due to which the occupants of the truck received injuries and Kapleshwar Pandit deceased received fatal injuries and he died on the spot.
(3.) A claim petition was filed on 19.1.89 and an award was passed on 02.01.91. Aggrieved with the said award enhancement is claimed by way of the present appeal.;