- (1.) The Tribunal decided six claim petitions relating to the same accident, which took place on 7.12.2001, in which Subhash Chand, his wife Puja Rani alias Neelam Rani, son Puneet Kumar and daughter Daizy died along with Kanta Rani alias Kanta Devi, wife, and Nancy, daughter, of Dharam Pal. The claim petitions for the death of Subhash Chand and his family members were filed by his daughter Payal Gupta while Dharam Pal and his two minor sons filed petitions for claiming compensation for the death of Kanta Rani and Nancy.
(2.) The claim petition filed for the death of Nancy was dismissed by the Tribunal on the ground that Dharam Pal had not proved that he was related to Nancy or that other two petitioners (Virinder Kumar and Vaneet Kumar) were also related to the deceased. The appellants came up in appeal against the dismissal of the claim petitions for the death of Nancy and in relation to all other claimants, they filed the appeals for enhancement of the amount of compensation.
(3.) So far as the petition filed by Dharam Pal and his sons for the death of Nancy is concerned, it is held that the claim was wrongly discarded by the Tribunal. Learned counsel for the appellants showed that in the petition itself, it was mentioned that Nancy was the daughter of Dharam Pal and sister of the other two petitioners. Dharam Pal had deposed that deceased Kanta Rani was his wife and she was the mother of Virinder Kumar and Vaneet Kumar. Also it was mentioned that Kanta Rani and her daughter had died and it was, therefore, clear that he mentioned that Nancy was his daughter. Even otherwise, the respondents did not dispute the relationship.;