ROOPWATI Vs. NICHHATTAR SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,10,000.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Tilak(the deceased), who died in a motor vehicle accident which occurred on 06.02.2002.

(2.) IN the absence of any Appeal by the driver, owner or insurer of the vehicle No.CH-01G-8830 involved in the accident, the finding on negligence has attained finality.

(3.) IN the absence of any documentary evidence, the Claims Tribunal took the minimum wages of a Matriculate (as per the deceased's qualification); added 50% towards future prospects; deducted 50% towards the personal and living expenses and applied a multiplier of 15 to compute the loss of dependency.