DHANI RAM SAHU Vs. DULICHAND SAHU

JUDGEMENT

(1.) THIS appeal has been preferred by the owner and driver of the tractor and trolley challenging the award dated 16-1-2009 passed by the Additional Motor Accidents Claims Tribunal (F.T.C.), Bemetara in Claim Case No.22/ 2008.

(2.) FACTS of the case, in brief are as under:

(3.) IN the instant case, deceased Pekhlal was aged about 15 years and was a bachelor. Although in normal circumstances, in the case of death of an unmarried man, 1/2 of his income is deducted towards his personal and living expenses for the purpose of computing loss of dependency. There is no hard and fast rule that this norm should strictly be adhered to in each and every case. IN the instant case, the deceased was undisputedly a bachelor and looking to the circumstances of the case, the deduction of l/3d of his income towards his personal and living expenses is justified.