STATE OF U.P. Vs. SATYAWATI DEVI

JUDGEMENT

(1.) Heard learned Standing Counsel.

(2.) This is an appeal against the order of Tribunal dated 10.10.1988, by which the Tribunal has awarded a sum of Rs.84,000/- towards compensation.

(3.) It was the case of the claimant that on 07.01.1986 when Ganga Sahai Sharma, an employee of Irrigation department was going in dumper bearing registration no.USM-9807, the same as being driven by the driver rashly and negligently, the dumper has fallen in nala causing death on the spot. Tribunal having regard to the age of the deceased and income has assessed the compensation at Rs.84,000/-.