GSRTC Vs. SAMJUBEN JERAMBHAI

JUDGEMENT

(1.) THOUGH served, none appears for the respondents. The matter is taken for final hearing.

(2.) THIS appeal is directed against the judgement and award dated 15.04.2002 passed by the Motor Accident Claims Tribunal (Main), Bhavnagar in M.A.C, Petition No. 16 of 1997 whereby the learned Tribunal has partly allowed the claim petition holding that the claimants are entitled to a sum of Rs. 2, 98, 800/- together with interest at the rate of 12% from the date of petition till its realization.

(3.) HEARD learned advocates for the appellant and perused the documents on record. As a result of this exercise I am of the view that there is evidence on record to show that at least the income can be taken at Rs.2500/- per month. If income is taken as Rs. 2500/- per month and 1/5th will be deducted which would come to Rs. 2000/- per month and Rs. 24000/- per year. By applying multiplier of 14, it would come to Rs. 3, 36, 000/- and by granting Rs. 10,000/- to loss of estate, Rs. 5000/- for funeral expenses and Rs. 10000/- for loss of consortium it would come to Rs. 3, 61,000/-. However, no cross appeal has been filed.