RAM SHREE Vs. JAI SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 5,42,000/- awarded for the death of Rajender Singh who died in a motor accident which occurred on 13.03.1998.

(2.) THE deceased was running his business of electroplating in the name and style of M/s. R.S. Steel Industries. THE Motor Accident Claims Tribunal(the Claims Tribunal) found that the accident was caused on account of rash and negligent driving of the First Respondent (driver of truck No.DEL-2887). THE Claims Tribunal held that the deceased's income had consistently increased from Rs. 18,200/- in the year 1987-88 to Rs. 50,150/- at the time of his death. THErefore, on adding future prospects it (the Claims Tribunal) treated the deceased's income to be Rs. 62,580/-, deducted 1/3rd towards his personal and living expenses, applied a multiplier of '13' to compute the loss of dependency.

(3.) THE overall compensation thus stands enhanced from Rs. 5,42,000/- to Rs. 7,45,624/-.