GAJA SINHA Vs. SEEMA SINHA

JUDGEMENT

(1.) ADMIT. These three appeals by the parents, claimants and insurer arise out of the impugned common judgment and award dated 4th August, 2004 passed in MVC No.2183/98 on the file of the Principal Motor Accidents Claims Tribunal and Chief Judge, Court of Small Causes, Bangalore (hereinafter referred as 'Tribunal' for brevity). The Tribunal by its impugned judgment and award has awarded a sum of Rs.31,82,000/- with interest at 6% p.a. from the date of petition till the date of realisation as against the claim of Rs.76,00,000/- on account of death of late Sri B. B. Sinha in the road traffic accident.

(2.) THE brief facts of the case are : First claimant is the wife of the deceased. Second claimant is the minor son and respondent Nos. 3 and 4 before the Tribunal are the parents of the deceased. THE wife and son of the deceased filed petition under Sec. 166 of Motor Vehicles Act claiming compensation of Rs.76,00,000/- on account of the death of late B.B. Sinha in a road traffic accident contending that he was aged about 31 years and was a software engineer working as project leader. He was drawing salary of Rs.29,042/- per month as per Ex.P.22. He was hale and healthy prior to the accident. On account of the untimely death of the deceased, the claimants have suffered severally both socially and economically. He being the bread earner of the family, the first claimant has lost her husband at an young age and the second claimant is deprived of love and affection, guidance, inspiration and security. THE parents have lost their son at an young age and they have been deprived to see his future career, he being a bright student, working as software engineer.

(3.) BEING dissatisfied with the impugned judgment and award passed by the Tribunal, the parents of the deceased, claimants and insurer felt necessitated to present these three appeals seeking modification of the impugned judgment and award.