KANTILAL MANGILAL KOTHARI Vs. BHUJANG BAPURAO PHUKEY

JUDGEMENT

(1.) When appellants no. 1, 4 and wife of appellant no. 1 Shobha were standing by the side of their Luna bearing No. MGT 9046, ambassador car bearing No. MZV 1861 driven by respondent no. 1; owned by respondent no. 2 and insured with respondent no. 3 dashed against it from back side. All the three received injuries. Shobha who suffered serious injuries, was shifted to General Hospital, Amravati where she died.

(2.) According to claimants, Shobha (aged about 35 years) was selfemployed and was engaged in tailoring work. She used to earn Rs. 15002000 per month from that work. Appellants claimed Rs. 3 lacs as compensation on various counts.

(3.) Learned Member of the Tribunal after taking into consideration the evidence led on record and hearing the parties, awarded compensation of Rs. 90,000/ inclusive of interim compensation of Rs. 25,000/ together with interest at the rate of 12% per annum from the date of application till realization of the award amount.