RAJENDER Vs. M.S. REDDY

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 2,41,500/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of their son Monu (aged 20 years and a bachelor at the time accident), in a motor vehicle accident which occurred on 17.11.1999.

(2.) DURING inquiry before the Claims Tribunal, it was claimed that the deceased Monu was a fruit vendor and was earning Rs.70/-, Rs. 80/- & Rs. 100/- per day. In the absence of any cogent evidence with regard to the deceased's

(3.) THE Claims Tribunal observed that the deceased would provide support to his parents for a period of 5 or 6 years and then he will raise his family. Thus, the deduction of 50% towards personal and living expenses is just and reasonable. The Claims Tribunal applied the multiplier as per the second schedule to compute the loss of dependency.