KALLOO (DECEASED) Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are the legal representatives of the original claimant who had filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation on account of the death of Sushil Kumar in a motor accident. The said Sushil Kumar (for short 'the deceased') was the son of the original claimant Kalloo.

(3.) The accident took place on 6/5/1986 on Allahabad Pratapgarh Road. The deceased was knocked down by a truck insured by the respondent-insurance company. The age of the deceased was 16 years at the time of the accident. The Tribunal accepted the case made out by the claimants that the deceased was working as a labourer while learning the skill of a mason. By taking his income at Rs.700.00800 per month, the Tribunal granted compensation of Rs.72,000.00 with interest.