MOHD SALEEM Vs. PRAMOD KUMAR KAWATRA

JUDGEMENT

(1.) THE appellant who is Rs. 13,69,000 awarded for her death in a the husband of deceased Momina Khatoon motor vehicle accident which occurred on seeks enhancement of compensation of 23.5.2008.

(2.) DURING the inquiry before the Motor Accidents Claims Tribunal (the Claims Tribunal) it was claimed that the deceased was a housewife. The Claims Tribunal while referring to Lata Wadhwa v. State of Bihar, 2001 ACJ 1735 (SC) and Arun Kumar Agrawal v. Natiotial Insurance Co. Ltd., 2010 ACJ 2161 (SC), took the value of the gratuitous service rendered by a housewife at Rs. 3,000 per month, deducted 50 per cent towards her personal and living expenses and computed the loss of dependency as Rs. 3,24,000.

(3.) THIS case is covered by the judgment of this court in Royal Sundaram Alliance Insurance Co. Ltd. v. Manmeet Singh, 2012 ACJ 721 (Delhi). This court noticed the following judgments: