Krishna & Ors. vs Bhagwan & Ors.
2017 Latest Caselaw 4484 Del

Citation : 2017 Latest Caselaw 4484 Del
Judgement Date : 25 August, 2017

Delhi High Court

Krishna & Ors. vs Bhagwan & Ors. on 25 August, 2017

$~R-143
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                         Decided on: 25th August, 2017
+        MAC APPEAL No. 615/2009

         KRISHNA & ORS.                             ..... Appellants
                      Through:          Mr. O.P. Mannie, Adv.

                           versus

         BHAGWAN & ORS.                               ..... Respondents
                     Through:           None.

CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA

                      JUDGMENT (ORAL)

1. On the claim petition of the appellants (petition no. 48/2009), the tribunal, by judgment dated 03.07.2009, awarded compensation in the total sum of Rs. 6,30,550/- with interest on account of death of Rohtash Kumar, due to negligent driving of motor vehicle, admittedly insured with the third respondent, fastening the liability on the said party.

2. The appeal seeking enhancement is pressed only to seek higher non-pecuniary damages on account of loss of love & affection, loss of consortium, funeral expenses and loss to estate, under which heads the tribunal has awarded Rs. 50,000/-, Rs. 50,000/-, 10,000/- and 5,000/- respectively.

3. Following the rulings in Rajesh & Ors. v. Rajbir Singh & Ors., (2013) 9 SCC 54 and Shashikala V. Gangalakshmamma (2015) 9 SCC

150, compensation in the sum of Rs.1 lakh each on account of loss of love & affection and loss of consortium and Rs. 25,000/- each towards loss of estate and funeral expense are granted. Thus, there will be net increase of Rs. 1,35,000/- (Rupees One Lac Thirty Five Thousand). Ordered accordingly.

4. The increased amount with interest @ 9% per annum in respect of the increased portion of the award w.e.f. the date of filing of the petition (04.11.2008) till realization shall be payable to the first appellant Krishna (widow).

5. The insurance company shall deposit the requisite amount with the tribunal within thirty days making it available to be released.

6. The appeal stands disposed of in above terms.

R.K.GAUBA, J.

AUGUST 25, 2017 nk