AMARJEET CHAUDHARY,J. - (1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal, Sonepat, dated 22.12.1984, who on a claim petition filed by the present appellants under Section 110-A of the Motor Vehicles Act, awarded Rs. 1,80,000/ as compensation.
(2.) AGGRIEVED against the said award of the Tribunal, the appellant-claimants have filed this appeal for enhancement of compensation. In the claim petition, the claimants had claimed Rs. 10,00,000/- (Rs. Ten lacs) as compensation. The case of the claimants was that Bhupinder Kaur deceased was employed as a Teacher in USA at a salary of Rs. 1,85,000/- per annum in terms of Indian currency and was expected to live at least upto the age of 90 years due to the history of longevity in the family. It was also stated that the deceased was contributing her entire income to the benefit of the claimants and her sudden death has caused a serve blow and setback to the family due to which their hopes in future have been shattered to smithereens. It was also claimed that the claimants have been deprived of the love, affection and society of their mother/wife and they suffered untold agony and suffering due to her sudden death which cannot be evaluated in terms of money.
(3.) I have perused the entire paper book.;