OM PRAKASH Vs. JASBIR SINGH

JUDGEMENT

(1.) THESE two Appeals (MAC. APP. 180/2008 and MAC. APP.844/2012) arise out of a common judgment dated 09.02.2005 passed by the Motor Accident Claims Tribunal(the Claims Tribunal) whereby a compensation of Rs.1,80,000/- was awarded for the death of a minor child aged 15 years and eight months at the time of the accident which occurred on 31.08.1995.

(2.) IT the Claim Petition, it was stated that the deceased was aged 17 years and was earning Rs.2,500/- to 3,000/- per month. The age of the deceased's child was claimed to be 17 years. But his date of birth was stated as 31.12.1979. Thus, he was aged only 15 years and eight months at the time of the accident. The Claims Tribunal while computing the loss of dependency relied on Khazan Singh & Anr. v. Basheer Ahmed & Ors, 2002 VIII AD(Delhi) 576 and Putamma v. D.V. Krishnappa, 2000 ACJ 103. Paras 17 and 18 of the judgment are extracted hereunder:

(3.) I would follow the same and hold that the Appellants are entitled to an overall compensation of Rs.3,75,000/-.