GURUSHARAN SHARMA,J. - (1.) ADMITTEDLY a 16 years old boy died on 20.4.1990, when he was dashed by a school bus (BHT 2188) from behind. His parents claimed compensation under Section 166 of the Motor Vehicles Act, 1988.
(2.) THE accident took place for the fault of the driver of the school bus, which was insured with the National Insurance Company Limited. Father of the deceased was an employee of Tata Engineering and Locomotive Company Limited. It was claimed that the deceased was a school-going boy, but nothing was produced to show that in which school and class he was studying and how was he doing in his class, so as to speculate something about his future prospects and expectations of his parents.
(3.) THE Tribunal, therefore, by impugned award dated 11.12.1992 assessed Rs. 30,000/- for loss of future dependency, Rs. 10,000/- for mental shock and sufferings sustained by the parents on account of death of their child, a sum of Rs. 5,000/- for loss of estate and a sum of Rs. 2,000/- for performing funeral of the deceased. Thus total amount of Rs. 47,000/- was calculated.;