VIJAY PAL Vs. GHANSHYAM

JUDGEMENT

(1.) The present appeal arises out of the award dated 11.9.1996 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 75,000/- along with interest @ 12% per annum to the claimants.

(2.) The brief conspectus of the facts is as follows:

(3.) Sh. J.S. Kanwar, counsel for the appellants has assailed the said award on quantum of compensation. Counsel for the appellants contended that the tribunal has erred in assessing the income of the deceased as nil whereas after looking to the facts and circumstances of the case the tribunal should have assessed the income of the deceased at Rs. 22,500 per annum multiplied with appropriate multiplier following the judgment of Delhi High Court in Shyam Narayan and Anr vs. Kitty Tours and Travels reported as 2006 ACJ 320. The counsel contended that the tribunal has erred in not awarding compensation towards loss of love and affection, funeral expenses, loss of estate.