SHANTI BAI Vs. CHARAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the appellant as well as learned counsel for the Insurance Company who has remained present to oppose these proceedings. Other respondents are served. They have not chosen to contest these proceedings.

(3.) An unfortunate accident took place where the appellant's eldest son, aged about 18 years was run over by the offending truck insured by the respondent Insurance Company on 17-4-1991. In the claim petition a large amount was claimed by way of compensation amounting to Rs. 10 lakh which prima facie appeared to be unreasonable. The Tribunal after recording evidence awarded Rs. 40,000/-. The High Court dismissed the First Appeal. In our view, as the victim was aged 18 years and belonged to a labour class and even his younger brother was doing labour work and getting Rs. 10/- per day, it is obvious that the deceased, had he survived, would have earned substantial amount per month for the benefit of the family as the appellants are his destitute mother and her minor children. In our view, total compensation of Rs. 40,000/- is too meagre. Even taking a reasonable view of the amount which the deceased would have earned, had he survived, considering the future economic prospects of the deceased we deem it fit to increase the award to a lump sum amount of Rs. 1,50,000/-. Meaning thereby, the appellant will be entitled to an additional amount of Rs. 1,10,000/- as Rs. 40,000/- have already been awarded by the Tribunal. This additional amount of Rs. 1,10,000/- shall be deposited by the respondent-Insurance Company with 12% interest from the date of the claim petition till actual deposit. The said deposit shall be made within eight weeks from the date of the receipt of the copy of this order by the Insurance Company at its end. Office of this Court shall forthwith send the said copy to the respondent-Insurance Company for due compliance.