(2014) 2 TAC 179 ::2014 AAC 501 (RAJ)

Rajasthan High Court

Hon'ble Judge(s): Arun Bhansali , J

( A ) Motor Vehicles Act (59 of 1988) S. 168 — Compensation — Quantum — Deceased aged 25 years — Age of claimant father of deceased, aged 63 years at time of death of his son — Claimant having lost young son at advanced stage, Tribunal had not awarded any sum for loss of exceptation of life, mental agony and funeral expenses — Claimant entitled to further lump sum of Rs. 75,000/- towards loss of expectation of life, mental agony and funeral expenses. 2013 ACJ 1403, Rel. on. (Paras9)