MUKUL & ORS Vs. KAMRUDDIN & ORS

JUDGEMENT

(1.) The present Appeal is filed by the appellants seeking enhancement of the compensation awarded by the Tribunal.

(2.) The claim petition was filed under section 166 and 140 of the M.V.Act. The brief facts of the case are that on 17.10.07 the deceased Smt.Pinki alongwith her daughter was sitting on the back seat of the scooter driven by her husband and they were coming from Faridabad to Delhi. At Sarai Check, Faridabad, they were hit by a Tata truck said to be driven in a very high speed, rashly and negligently. The deceased fell down along with her daughter and husband and she died in the accident.

(3.) The Tribunal noted that the deceased was 31 years. Relying on various judgments holding that the value of services rendered by a house wife will be taken as Rs.3,000/- per month, the Tribunal assessed the loss of dependency based on the said figure. A multiplier of 16 was adopted and the Tribunal awarded the following compensation:-