RAMESH RANI @ KAMLESH AND ANR Vs. NARESH AND OTHERS
LAWS(P&H)-2012-1-630
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 27,2012

RAMESH RANI @ KAMLESH AND ANR Appellant
VERSUS
Naresh And Others Respondents

JUDGEMENT

- (1.) This is an appeal directed by unfortunate parents of Virender Kumar (deceased) for enhancement of compensation. Briefly stated, Ramesh Rani @ Kamlesh-mother and Satya Pal-father of deceased Virender Kumar (deceased) filed claim petition claiming compensation to the tune of Rs. 30 lacs on account of death of their son Virender Kumar in a motor vehicular accident.
(2.) It is alleged that on 12.02.1999 at about 8:30 A.M , Virender Kumar was waiting for a bus for Delhi. He was to board a bus from Sameypur Badli to reach his office. The bus bearing registration No. HR-29C-4921 was being driven rashly and negligently at a very high speed by respondent No.1 and the same hit Virender Kumar. Later received multiple injuries. He was taken to Hindu Rao Hospital, Delhi where he was declared dead.
(3.) He was aged about 27 years at the time of occurrence.;


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