TRANSPORT MANAGER Vs. NATHIBEN,WD/O MAVAJIBHAI VANKAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 21.06.2000 passed by learned Motor Accident Claims Tribunal (Aux.), Ahmedabad in Motor Accident Claim Petition No. 190 of 1993 whereby the Tribunal has awarded a sum of Rs.1,27,856/- along with interest at the rate of 15% per annum.

(2.) ONE Mavjibhai was traveling in AMTS Bus on Route No.122/1 on 12.07.1991. When the bus reached near Chamunda Bridge, Narol Road, Ahmedabad, an accident took place in which said Mavjibhai died. Hence the legal heir filed the aforesaid claim petition wherein the aforesaid award came to be filed.

(3.) TH ought to have been deducted towards personal living and expenses and multiplier of 8 years is on lower side. As THe principles laid down in THe case of /Sarla Verma (Smt) and oTHers versus Delhi Transport Corporation and anoTHer /reported in/(2009) 6 Supreme Court Cases 121, /THe multiplier of 11 years ought to have been applied.