NATIONAL INSURANCE COMPANY LIMITED Vs. ANGELINA

JUDGEMENT

(1.) This Appeal is directed against a judgment dated 26.03.2003 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs. 2,85,000/- was awarded for the death of Michael Fazal Massey in a motor accident which occurred on 09.04.1987.

(2.) On appreciation of evidence, the Claims Tribunal found that the accident was caused because of rash and negligent driving of bus No. DEP-2999 by Munna Lal (the Fourth Respondent). The bus was owned by Ashok Kumar (the Fifth Respondent).

(3.) The Claims Tribunal accepted the deceased's income to be Rs. 2,000/- per month and computed the loss of dependency as Rs. 2,72,000/-. On adding a sum of Rs. 13,000/- towards non pecuniary damages, the overall compensation of Rs. 2,85,000/- was awarded.