NEELAVATI Vs. DHAN SINGH

JUDGEMENT

(1.) THIS is claimant 'sappeal for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Bastar at Jagdalpur (for short 'the Tribunal ') vide award dated 7.5.2004, passed in Claim Case No. 191 /2003.

(2.) AS against the compensation of Rs. 10,17,000 claimed by the appellant/ claimant, unfortunate daughter of deceased Mangni Bai, by filing a claim petition under Section 166 of the Motor Vehicles Act, for her death in the motor accident on 7.4.2003, the Tribunal awarded a total sum of Rs. 60,600 as compensation along with interest @ 9% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) THE Tribunal assessed the income of the deceased at Rs. 600 per month. By deducting 1 /3rd of Rs. 600 towards the personal expenses of the deceased, the claimants ' dependency was assessed at Rs. 400 per month and Rs. 4,800 per annum. By multiplying the annual dependency of Rs. 4,800 with the multiplier of 12, the compensation was worked Out to Rs. 57,600. By awarding further sum of Rs. 3,000 under other heads, the Tribunal awarded a total sum of Rs. 60,600 as compensation to the claimant for the death of her mother Mangni Bai in the motor accident. The Tribunal further directed payment of interest of Rs. 60,600 @ 9% per annum from the date of filing of the claim petition till the date of actual payment.