SAMIULLAH KHAN Vs. KRISHANA KUMAR

JUDGEMENT

(1.) . The appellants are the unfortunate parents of the deceased who died in a road accident at the age of about 17 years. The appellants filed a petition under Section 110-A of the Motor Vehicles Act, 1939 claiming compensation of Rs.50,000/-. Learned Motor Accident Claims; Tribunal in S.No.208 of 1978 passed an award of Rs.40,800.00 ill their favour. The Tribunal upheld the plea of the appellants; that the deceased was rendering services to them, the value of which was Re.200 per month. He applied a multiplier of 17 to the multiplicand of Rs.2400.00 per month. However, the learned Tribunal awarded interest @ 12 per cent per annum from the date of orders till realisation only. He did not award any interest on the awarded amount from the date of the filing of the petition till the date of the award.

(2.) . None appeared for the parties. I have gone through the Trial Court records and the impugned order passed by the learned Tribunal.

(3.) . The appellants themselves had pleaded that the monthly value of the services being rendered to them by the deseased was Rs.200.00 per month which averment was accepted by the Tribunal and made the basis for computing compensation in their favour. The multiplier of 17 as applied by the learned Tribunal was also justified in view of the young age of the deceased and as such calls for no interference by this Court. Thus, this Court is of the considered view that the assessment of compensation at a sum of Rs.40,800.00 was fully justified and warranted and calls for no interference by this Court.