JASBIR KAUR Vs. S SAMPURAN SINGH

JUDGEMENT

(1.) Nostradamus says that world wil lend in 1997.For39 years old Harbhajan Singh, an electrician employed with the Statesman on a monthly salary of Rs. 738.80 p., it came to an end on May 3, 1981. On that day he died in a road accident leaving behind seven destitutes - a widow, a mother and five minor children.

(2.) On a petition under section 110 A of the Motor Vehicles Act, the Tribunal awarded a sum of Rs. 1,08,000.00 as compensation alongwith interest at the rate of 9% p.a. from the date of the petition till realisation. For arriving at the amount awarded the Tribunal presumed that out of his salary the deceased was contributing Rs.500.00 per month towards his family and spending the balance amount on himself. Thus '.he annual dependency was taken as Rs.6000.00 which, for reasons not disclosed, was multiplied with 18 bringing the total to Rs.1,08,000.00 .

(3.) Aggrieved by the said award the claimants have preferred this appeal.