Sunil Gaur, J. - (1.) Impugned Award of 16th April, 2012 grants compensation of Rs.25,55,200/- with interest @ 9% p.a. to appellant-Claimant on account of death of one Sachin Kapoor aged 24 years in a vehicular accident on 2 ndAugust, 2007.
(2.) The factual background of this case, as noticed in the impugned Award, is as under:- "On 02.08.07 the deceased was going from his residence at Kotla Mubarakpur to his office at A-44, Mohan Cooperative Industrial Area, Mathura Road on his motorcycle no. DL 9S M 5390. At around 11.30 AM opposite Dargah & C-Block, East of Kailash at Captain Gaur Marg, a bus bearing no. DL 1P B 5127, being driven rashly and negligently by respondent no. 1 suddenly took right turn without giving any indication and hit the motorcycle. The deceased fell down and died on the spot. (b) It was stated that the deceased was unmarried. He had been working in a private company and earning Rs. 2,96,326/- p.a. (c) It was stated that due to untimely death of Sachin Kapoor, the parents of the deceased have been under pain and agony, since lost the affectionate company of the deceased. (d) It is stated that petitioners be adequately compensated."
(3.) On the basis of evidence led, impugned Award has been rendered by Motor Accident Claims Tribunal (henceforth referred to as "the Tribunal") and the breakup of compensation awarded is as under:- JUDGEMENT_567_LAWS(DLH)7_2018_1.html JUDGEMENT_567_LAWS(DLH)7_2018_1.html;