CHANDRA JADHAV Vs. RAMESHWAR KUMAR PANIGRAHI

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Motor Accidents Claims Tribunal, Bastar at Jagdalpur (for short 'the Tribunal') vide award dated 13.01.2010, passed in Claim Case No.309/2007.

(2.) AS against the compensation of Rs.10,94,000/- claimed by the appellants/ claimants, unfortunate widow and minor daughters of deceased Suresh Jadhav, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 23.10.2007, the Tribunal awarded a total sum of Rs.4,21,960/- as compensation along with interest @ 6% per annum in the event of the insurer's failure to deposit the amount of compensation within two months of the passing of the award.

(3.) THE Tribunal assessed the income of the deceased at Rs.4,000/- per month. By deducting 1/3rd of Rs.4,000/- towards the personal expenses of the deceased, the claimants' dependency was assessed at Rs.2,660/- per month and Rs.31,920/- per annum. By multiplying the annual dependency of Rs.31,920/- with the multiplier of 13, the compensation was worked out to Rs.4,14,960/-. By awarding further sum of Rs.7,000/- under other heads, the Tribunal awarded a total sum of Rs.4,21,960/- as compensation to the claimants for the death of deceased Suresh Jadhav in the motor accident. THE Tribunal further directed payment of interest on the above amount of compensation of Rs.4,21,960/- @ 6% per annum in the event of insurer's failure to deposit the amount of compensation within two months of the passing of the award.