- (1.) THIS appeal seeks increase in the amount of compensation awarded to the appellants as dependents of the deceased, i.e. Hari Singh, who died in a road accident while he was stated to be driving his scooter, which was hit by the offending vehicle, i.e. truck bearing Regd. No.HP -12 -9037, owned by respondent No.2 and driven by respondent No.1, insured by respondent No.3. The date of accident was 01.09.1999.
(2.) UPON appreciation of the evidence, the learned Motor Accident Claims Tribunal, Panchkula (in short the "Tribunal"), found the negligence to be proved at the hands of respondent No.1 and eventually a sum of Rs.3,21,500/ - was awarded, along with an interest @ 12% per annum, from the date of institution of the claim petition till its realization, as total compensation to the four appellants.
(3.) OF the four appellants, appellant No.1 is stated to be the widow and appellants No.2 to 4 are stated to be children of the deceased, of whom appellant No.4 is shown to be minor at the time of accident and appellants No.2 and 3 are not shown to be so, obviously meaning thereby that they had crossed the age of majority at that time. Mr. N.P. Singh, learned counsel appearing for the appellants, has submitted that as per law now settled by the Hon'ble Supreme Court in various judgments, of which he refers to Smt. Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009 AIR(SC) 3104, Rajesh and others Vs. Rajbir And others, 2013 9 SCC 54and Vimal Kanwar and others Vs. Kishore Dan and others, 2013 2 RCR(Civ) 945, the appellants are entitled to compensation under various heads, which was not granted by the learned Tribunal at that time.;