GSRTC Vs. MANUBHAI B PATEL

JUDGEMENT

(1.) BY BY way of filing this appeal under Section 173 of the Motor Vehicles Act, 1988 the appellant ? Gujarat State Road Transport Corporation has challenged the judgment and award dated 1

(2.) ST June 1994 passed by the learned MAC Tribunal (Aux.) at Nadiad in MAC Petition No.945 of 1986 vide which the Tribunal has partly allowed the claim petition.

(3.) THE Tribunal has considered the earning capacity of the deceased boy at Rs.2,000 per month and on that basis assessed Rs.670 as the monthly dependancy loss and considering the age of the father at 55 and mother at 53, he awarded Rs.96,480 as future economic loss by adopting the multiplier of 12. He has also awarded Rs.20,000 under the head of loss of expectation of life and Rs.2,500 on account of funeral expenses and conveyance charges. Thus, in all, a sum of Rs.1,19,000 is awarded to the claimants.