ANARKALI Vs. RAJ KUMAR

JUDGEMENT

(1.) A Claim Petition under Section 163-A of the Motor Vehicles Act (the Act) was preferred by the Appellants who are parents of the deceased Priyanshu who died in a motor accident on 01.04.2006.

(2.) THE Motor Accident Claims Tribunal (the Claims Tribunal) accepted the deceased's income to be Rs. 40,000/- per annum, added 50% towards inflation, deducted 50% towards personal and living expenses and applied the multiplier of '11' appropriate to the age of the first Appellant, who was the deceased's mother.

(3.) IN Oriental INsurance Company v. Hansrajbhai v. Kodala (supra), it was held as under: