HARI RAM Vs. NAGDOO YADAV

JUDGEMENT

(1.) Heard the learned counsel for the owners-appellants.

(2.) The owners-appellants feel aggrieved by the award of the Motor Accident Claims Tribunal, determining an amount of Rs. 1,67,000 (Rupees one lac sixty seven thousands only) as just compensation, to which the claimants were found entitled to on account of untimely death of Bijendra Yadav, aged about 18 years in an accident involving the offending motor vehicle-a tractor with trolley insured by the insurer-respondent covering the risk.

(3.) The Motor Accident Claims Tribunal, on a careful consideration of the evidence and materials brought on record, has come to the conclusion that the deceased had an income of Rs. 15,000 per annum. The annual dependency was determined to be Rs. 10,000. The deceased had left behind his father and mother, the Tribunal utilizing the multiplier of 16 had calculated the amount of compensation.