STATE OF M P Vs. ANANA SHUKLA

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal, Chhatarpur, dated 14.10.1999.

(2.) Claimants are widow and daughter of the deceased Rajeev Lochan Shukla. The accident took place on 6.6.1995 at 10 p.m. when the deceased and Krishna Kumar Kushwaha were going on a scooter from Bijawar Naka to the crossing of Post Office. The offending jeep No. 9497, driven rashly and negligently by Tilak Raj Soni, hit the scooter. Tilak Raj Soni was intoxi cated at this time and as a result of this accident, both Rajeev Lochan and Krishna Kumar fell down resulting in the death of Rajeev Lochan and serious injuries to Krishna Kumar. The matter was reported to the police and a case was registered.

(3.) At the time of the accident, Rajeev Lochan was 32 years old. He was earning Rs. 4,003 p.m. But for the accident, he would have continued in service for 28 years and earned Rs. 12,95,008 and earned promotion to the level of Headmaster earning Rs. 6,000 p.m. He used to spend Rs. 200 on the scooter and remaining on the family. An amount of Rs. 12,000 was spent on his last rites and Rs. 20,000 for repair of the scooter, besides mental pain and suffering, Rs. 2,00,000. Thus total compensation of Rs. 18,81,808 has been claimed.