PAPPU Vs. SANJAY

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs.75,000/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants (the Claimants) for the death of Bhikam Singh, who died in a motor vehicular accident which occurred on 08.02.2000.

(2.) ON appreciation of evidence, the Claims Tribunal found that the Appellants, who are the major son and two daughters of the deceased were not financially dependent on the deceased and therefore, the Claims Tribunal awarded a sum of Rs.50,000/ - towards loss of love and affection, Rs.10,000/ - towards loss to estate, Rs.10,000/ - towards funeral expenses and Rs.5,000/ - towards medical expenses incurred for the treatment of the deceased before he succumbed to the injuries to arrive at a total compensations of Rs. 75,000/ -.

(3.) THE only ground urged by the learned counsel for the Appellants is that though the Appellants were not financially dependent upon the deceased but surplus money was being spent by deceased Bhikam Singh on his children, who are his son and two married daughters.