UPSRTC & ORS Vs. SEEMA & ORS

JUDGEMENT

(1.) Appellants are the owner and driver of the bus which was involved in a vehicular accident on 20th May, 2012 and in the said accident, Ramu aged 35 years had died and the Motor Accident Claims Tribunal (hereinafter referred to as 'the Tribunal') has vide impugned Award of 22nd September, 2015 granted compensation of Rs. 15,82,840/- with interest @ 9% per annum to the respondent-claimants.

(2.) The factual background of this case as noted in the impugned Award is as under :-

(3.) The Tribunal has relied upon the evidence of widow of the deceased- Ramu, driver of the bus in question and has assessed the income of deceased on minimum wages and while taking the age of deceased to be 35 years and has made an addition of 50% towards future prospects. The multiplier applied is of 16 and 1/3rd has been deducted towards personal expenses. The break-up of the compensation as granted by the Tribunal is as under :- <FRM>JUDGEMENT_195_LAWS(DLH)5_2018_1.html</FRM> <FRM>JUDGEMENT_195_LAWS(DLH)5_2018_2.html</FRM>