PRAGYA CHOPRA Vs. RANJIT SINGH

JUDGEMENT

(1.) . The appellants are the parents of the deceased who at the time of his death in the accident in question on 9.12.1984 was aged about 30 years. The appellants claimed a sum of Rs.8 lakhs as compensation alleging that the deceased was their only son and was earning about Rs.2000 per month. Learned Motor Accident Claims Tribunal awarded a sum of Rs.48000/- to the appellants with interest @ 12 per cent per annum holding that the income of the deceased was about Rs.1200/- per month out of which the financial assistance to the appellants could be Rs.400.00 per month only. A multiplier of 10 was adopted to assess the compensation payable to the appellants.

(2.) . None appeared for the parties. I have gone through the records of the case.

(3.) . At the out set it may be stated that the Insurer-respondent No.3 had raised a plea of limited liability and pleaded that is liability was limited to the extent of Rs.50,000.00 only. The learned MACT decided the issue, against the Insurer. There is no cross appeal on behalf of the Insurer. The findings of the Trial Court on this issue therefore have become final and as such it cannot be held that the liability of the insurer was limited to the extent of Rs.50,000.00 only.