Kanwaljit Singh Ahluwalia, J - (1.) . - Ramdayal on 15.3.2005 on Motorcycle No.RJ14-21M- 7659 was going towards Makarana. A Truck bearing registration No.RJ21-G-1786 came from opposite direction in a rash and negligent manner from wrong side, had collided with the motorcycle of Ramdayal as a result thereof Ramdayal fell on the road and received serious injuries and subsequently, he died. Smt. Santosh Bairwa w/o Late Ramdayal, Mukesh s/o Late Ramdayal, aged 15 years, Kum. Kamlesh d/o Late Ramdayal, aged 13 years, Kum. Pinki d/o Late Ramdayal, aged 11 years, Smt. Rampyari w/o Mangilal, mother of the deceased aged 62 years, and Mangilal s/o Late Laduram, aged 65 years, father of the deceased jointly filed a claim petition seeking compensation under the Motor Vehicles Act. The Tribunal vide impugned judgment dated 15.3.2007 in all has awarded compensation of Rs.3,95,000/- in favour of the claimants-appellants. In the present appeal, prayer for enhancement of amount of compensation has been made.
(2.) Shri Nitesh Rawat learned counsel for the appellants has relied upon the certificate (Exhibit- 7) to contend that the employer had given a salary certificate and as per the said salary certificate, deceased Ramdayal was drawing salary of Rs.6000/- per month as a Chief Site Supervisor. It is stated that Bhargava & Associates, employer, is a civil contractor.
(3.) Shri P.S. Shukla learned counsel for the respondent insurance company has submitted that neither the firm Bhargava & Associates is genuine nor the certificate issued by them (Exhibit-7) can be relied as genuine.;