KANUMURI SURYAKANTHAMMA Vs. M NARASIMHA RAO

JUDGEMENT

(1.) The claimants in O.P. No. 82 of 2000 on the file of the Motor Accidents Claims Tribunal (I Additional District Judge), Eluru (for short, "the Tribunal") filed this civil miscellaneous appeal feeling dissatisfied with award dated 04.03.2003, whereby the Tribunal awarded a sum of Rs. 4,18,950/- under various heads towards compensation for the death of one Kanumuri China Krishnamraju (for short, "the deceased"), the son of Appellant No. l, husband of Appellant No. 2 and father of Appellant Nos. 3 and 4 respectively.

(2.) Though notices have been served, no one appeared for the Respondents.

(3.) The Tribunal found that the accident has occurred on account of rash and negligent driving of Respondent No. l, the driver of the Tractor owned by Respondent No. 2 and insured with Respondent No. 3. The deceased was working as a Gas man, which is an aided post, in an aided college by name Dr. K.S. Raju Arts and Science College, Penugonda. An employee of the college was examined as PW.l on behalf of the claimants. He has produced Exs. Xl to X4. Ex. Xl is the authorization letter given by the college in favour of PW.3 for deposing on its behalf, Ex.X2 is the notarized photostat copy of service register of the deceased, Ex.X3 is the attested copy of pension papers and Ex.X4 is the pay certificate issued by the college authorities. On the basis of the above evidence, the Tribunal has arrived at Rs. 4,06,950/- as loss of dependency by taking the last pay drawn and adopting the multiplier of 12.50.