PARATH SINGH Vs. SANJAY SHARMA

JUDGEMENT

(1.) THIS is claimants' appeal against an award dated 1.4.1998 of Fourth Additional Motor Accident Claims Tribunal, Morena, in Claim Case No. 2/1997 wherein compensation of Rs. 90,000/ - was allowed for the death of the deceased.

(2.) THE learned Claims Tribunal found deceased Charan Singh/aged about 25 years, at the time of the incident he was unmarried having three brothers and father aged about 50 year in his family. The learned Claims Tribunal came to a conclusion that the deceased had no independent income and in the circumstances found him to be unskilled labourer and presumed his income as Rs. 1,000/ - per month and applied multiplier of 12.

(3.) IN the present case also the deceased was unmarried and having three brothers to support his father aged 50 years of age. In the circumstances, in our opinion, the learned Claims Tribunal has assessed the compensation on . the higher side, which, in our opinion, is not required to be interfered in this appeal.