Punjab-Haryana High Court
Ravinder Kumar vs Asvinder Pal Singh Arora And Others on 3 September, 2009
Author: A.N.Jindal
Bench: A.N.Jindal
FAO No.915 of 2009(O&M) [1 ]
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH
...
CM No.17743-CII of 2009 in FAO No.915 of 2009(O&M) Decided on : September 03, 2009 Ravinder Kumar ... Appellant VERSUS Asvinder Pal Singh Arora and others ... Respondents CORAM :
HON'BLE MR.JUSTICE A.N.JINDAL Present: Mr.Brijender Kaushik, Advocate for the applicant-appellant. A.N.JINDAL, J.-
CM No.17743-CII of 2009 :
CM allowed and the appeal is restored to its original number. FAO No.915 of 2009 :
The claimant - appellant (herein referred as the claimant) has prayed for enhancement of compensation by filing the instant appeal, challenging the award dated 30.7.2008 passed by Motor Accident Claims Tribunal, Ambala, awarding a compensation to the tune of Rs.50,000/- on account of the death of his grand-father Hari Chand in a motor vehicle accident.
Heard.
FAO No.915 of 2009(O&M) [2 ] The deceased was more than 75 years old at the time of the accident, who had been getting pension of Rs.4668/- per month. He must have been spending most of the amount on himself, he being an old person. However, the Tribunal after taking into account all the facts and circumstances of the case as also by appreciating the evidence on record, awarded a sum of Rs.50,000/- as compensation, which appears to be fair, just and reasonable.
No grounds for enhancement.
Appeal dismissed.
September 03, 2009 ( A.N.JINDAL ) `gian' JUDGE