KAMLESH Vs. BHOOP SINGH SEHRAWAT

JUDGEMENT

(1.) The Appellants are the legal representatives of Om Prakash Yadav, a young man of 28 years and an employee of the Postal Department of the government of India. He succumbed to injuries in a motor accident on 2nd October 1987. The Appellants filed a claim for compensation before the learned Motor Accident Claims Tribunal (for short MACT). The claim of the Appellants was that the deceased had a monthly salary of Rs.1402.00 as a postal assistant; he earned Rs.1000.00 per month from a private job as a radio and TV engineer and Rs.2500.00 from cultivation. The total claim for compensation was for an amount of Rs.11,00,000.00.

(2.) . The following issues were framed on 27th April 1989: --

(3.) . On 17th August 1995 an additional issue was framed to the following effect: --