- (1.) Learned counsel for the parties have concluded their arguments.
(2.) This appeal is preferred against the award dated 5.9.2001 passed by Motor Accident Claims Tribunal, Sonepat (Tribunal for short), whereby the appellants were granted compensation to the tune of Rs.6,82,656/- on account of death of Shree Bhagwan Kaushik. They have now prayed for enhancement. The deceased was the husband of appellant No.1, father of appellants No.2 and 3 and son of appellants No.4 and 5.
(3.) As per the case set up by the appellants, the deceased Shree Bhagwan Kaushik was travelling in the offending vehicle i.e. TATA Sumo No.HR- 16A-7751, on 23.7.2000, along with Suresh Kumar, Har Bhagwan and Hari Mohan Paliwal. The said Hari Mohan Paliwal was driving the vehicle at a high speed and in negligent manner. The occupants were travelling from Jaipur to Jodhpur and the other persons in the vehicle asked the driver to drive properly but he paid no attention. When they reached near Bopal Boarder, one tyre of the vehicle went flat and because the vehicle was being driven at a very high speed and also negligently, the driver could not control it. TATA Sumo turned turtle and all the passengers received injuries. Hari Mohan Paliwal as also Shree Bhagwan Kaushik died. A criminal case was registered on the statement of Suresh son of Sunder Lal, who was one of the passengers. It was also pleaded that the respondent was earlier employed with Arihant Industries Ltd., Ludhiana where he was getting Rs.12,000/- and served upto 14.7.2000. However, a few days prior to the accident, he had joined the service with respondent No.1 as Sales Manager and his salary was fixed at Rs.20,000/- per month. The age of the deceased at the relevant time was 45 years.;