BHARAT SANCHAR NIGAM LTD Vs. KAMLA

JUDGEMENT

(1.) THE Appellant Bharat Sanchar Nigam Limited (BSNL) impugns a judgment dated 11.05.2004 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.3,50,000/- was awarded in favour of Respondents No.1 to 8 for the death of Ramesh @ Bhagwan Dass in a motor vehicle accident which occurred on 01.08.2000.

(2.) MAC APP.870/2012 is the Cross Objections preferred by the Respondents No.1 to 8. For the sake of convenience the Cross Objectionists shall be referred to as the Claimants.

(3.) IN the absence of any cogent evidence with regard to the deceased's income, the Claims Tribunal took the minimum wages of a skilled worker i.e. Rs.2948/- to compute the loss of dependency.