Ajay Tewari, J. - (1.) C.M. Nos. 9703 -04 -CII of 2011
(2.) FOR the reasons recorded, the applications are allowed subject to all just exceptions. Delay of 381 days in filing the appeal and delay of 106 days in refiling the appeal is condoned. F.A.O. No. 2949 of 2011 This appeal has been filed by the claimants for the enhancement of compensation and to modify the award dated 02.05.2009 awarding compensation of Rs. 1,99,000/ - along with the interest of 7.5% p.a. on account of death of Mahender Singh aged 22 years.
(3.) BRIEF facts are that on 05.04.2006 the deceased was going from Punhana to village Bahin in the Jeep bearing No. HR -28 -6801. When the Jeep reached a little ahead of Anaj Godown, Hodal, one wild cow (Neel Gai) appeared on the road. The driver of the Jeep was driving the vehicle in a rash and negligent manner. He could not control the vehicle and struck against the said cow. The occupants of the Jeep including the deceased sustained injuries. The deceased was rushed to the Community Health Centre, Hodal but the concerned medical officer declared him brought dead.;