SAROJ BALA Vs. RAJESH KUMAR

JUDGEMENT

(1.) THE Appellants impugn the award dated 14.11.2007 passed by the Motor Accident Claims Tribunal (the Tribunal) whereby the Appellants were awarded compensation of Rs. 3,77,000/ - on the ground that the compensation awarded is too low and cannot be said to be just compensation as envisaged under Section 168 of theMotor Vehicles Act, 1988(the Act).

(2.) IT is admitted case of the parties that on 24.12.1992 i.e. on the date of the accident, the deceased was aged about 29 years and was employed as a Constable in Delhi Police. He was getting a salary of Rs. 2393/ - per month. He was survived by his widow, two sons, a daughter besides his old parents (the Appellants herein).

(3.) IT is submitted that deduction of one third of the salary was made by the Tribunal though it ought to have been one fourth as the number of dependents of the deceased was six.