UNITED INDIA INSURANCE CO LTD Vs. SALAMMAL

JUDGEMENT

(1.) This appeal is directed against the order passed by the Motor Accidents Claims Tribunal, Tirupati, in O.P.No. 263/1988, dated 30-4-1992 whereby the Tribunal has awarded compensation of Rs. 1,42,000/- with interest.

(2.) It is no longer in dispute before me that on 30-4-1988 at about 8 a.m., when the son of the respondents was going on his cycle, the Driver of the lorry bearing No. AAK1810 dashed his cycle near Jyothi Talkies due to which the deceased received severe injuries and died instantaneously.

(3.) The Tribunal on assessment of the evidence on record, found the annual dependency at Rs. 6,000/- and considering the age of the deceased to be 22 years, applied the multiplier of 20 and found that the respondents were entitled to compensation of Rs. 1,20,000/- in addition to Rs. 20,000/- under the heads' pain and suffering' and loss of estate as also Rs. 2,000/- under the head of funeral expenses. Thus, it assessed the total compensation at Rs.1,42,000/- including the compensation of Rs. 15,000/- under no fault basis which amount had been already paid to the respondents and thus awarded Rs.1,20,000/- with interest at the rate of 12 per cent per annum from the date of the petition till realisation or payment.