KRISHNADAS Vs. HENRY JOSEPH

JUDGEMENT

(1.) What is the monetary equivalent of the services of a home maker How is the same to be ascertained in a claim for compensation under Section 166 of the Motor Vehicles Act Can the presumption under Clause 6(b) of the Second Schedule be held to be universally applicable to all claims under Section 166 Even when the very claim would not be maintainable under Section 163A, can such a presumption be drawn under Clause 6(b) in a claim under Section 166 of the M.V. Act How long will the polity have to wait for the legislature of the constitutional republic to accept the regime of 'community property'--of spouses being equally entitled to property acquired during coverture, as part of the Indian law

(2.) Claimant is the appellant. He lost both his parents in a motor accident which took place on 24-8-2002. Against a claim of Rs. 2,40,000, in respect of the death of his mother, the Tribunal awarded an amount of Rs. 1,71,000 as per the details given below: <p><table class = tablestyle width="90%%" border="1" align="center" cellpadding="1" cellspacing="1" style="font-family:Verdana"> <tr> <td><div align="center">(i)</div></td> <td><div align="center">Loss of dependency Rs. 3,000 x 2/3 x 12 x 13 </div></td> <td><div align="center">Rs. 3,12,000</div></td> </tr> <tr> <td><div align="center">(ii)</div></td> <td><div align="center">Compensation for love and affection </div></td> <td><div align="center">Rs. 10,000</div></td> </tr> <tr> <td><div align="center">(iii)</div></td> <td><div align="center">Compensation for pain and suffering </div></td> <td><div align="center">Rs. 7,500</div></td> </tr> <tr> <td><div align="center">(iv)</div></td> <td><div align="center">Compensation for funeral expenses </div></td> <td><div align="center">Rs. 7,500</div></td> </tr> <tr> <td height="23"><div align="center"></div></td> <td><div align="center"><strong>Total </strong></div></td> <td><div align="center"><strong>Rs. 3,37,000</strong></div></td> </tr> </table>

(3.) The appellant/claimant is said to be aggrieved by the impugned award. The challenge is raised only on the ground of quantum.