RAMPATI Vs. SHYAMBEER

JUDGEMENT

(1.) THESE two Appeals arise out of a judgment dated 22.7.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs. 17,33,750/- was awarded for the death of Shrichand, who died in a motor accident which occurred on 26.12.2005.

(2.) DURING inquiry before the Claims Tribunal it was claimed that the deceased was 50 years of age. He was earning Rs. 42,000/- per month from doing the job of a building contractor. The Claim Petition was filed by the widow and three major sons of the deceased.

(3.) THE Claims Tribunal further awarded a sum of Rs. 1,00,000/- towards loss of love and affection.