SAGOOBAI Vs. SOHANLAL

JUDGEMENT

(1.) THIS is an appeal by the claimants against the award dated 17. 6. 1982 made by the Motor Accidents Claims Tribunal, Dhar, in Claim Case No. 83 of 1981 whereby the learned Tribunal has awarded a total compensation of Rs. 18,0007- only with interest at the rate of 6 per cent per annum in respect of the death of the deceased Mohan, an agriculturist aged 20 years, who died as a result of a motor accident due to rash and negligent driving of truck bearing registration No. MTB 2638 which hit the deceased, who was going on a cycle on Badnatar-Ratlam Road.

(2.) THE widow, father and daughter of the deceased filed the instant claim petition claiming a compensation of Rs. 1,74,3007-alleging that the claimants have been deprived of the learnings of the deceased who was tilling 28 bighas of agricultural lands of his own and was earning wages at the rate of Rs. 400/- per month. The young widow, the minor daughter and the aged father have also claimed non-pecuniary damages to the extent of Rs. 30,000/ -. An amount of Rs. 1,44,000/was claimed by way of dependency from the earnings of the deceased. The claim was resisted by the respondents. After trial, the learned Tribunal, on appreciation of evidence on record, has awarded a total compensation of Rs. 18,000 with interest at the rate of 6 per cent per annum only as aforesaid. Being aggrieved by the inadequacy of the compensation awarded by the learned Tribunal, the claimants have filed this appeal.

(3.) THE learned Counsel for the appellant-claimants has submitted that the learned Tribunal has made an unreasonable assumption that the deceased had the capacity of earning Rs. 4/- per day as an agricultural labourer and on that basis has assessed the monthly income of the deceased as Rs. 120. The earnings from the cultivation of lands owned by the deceased have not been taken into account, and as such, the claimants have been deprived of just and fair compensation. The learned Counsel has submitted that the kishta bandi khatoni, Exh. A-1, shows that the agricultural holding which stands in the name of the father of the deceased is 8. 200 hectares, i. e. , nearly 28 bighas as alleged by the claimants. The widow-claimant Sagoo, AW 1, has stated that the agricultural lands were tilled by the deceased and his father and that the deceased had a brother who was a minor of six or seven years only,