M S VARGHESE Vs. RAJEEV KUMAR KHERA

JUDGEMENT

(1.) THIS appeal is directed against the award of Motor Accidents Claims Tribunal, Jabalpur, in Claim Case No. 70/1995, dated October 27, 1998.

(2.) HAPPEN Varghese was the only son of the claimants 1 and 2. At the time of accident, he was 23 years old. He had completed B. Sc. course from Calicut University (Kerala) and was doing MBA course at Jabalpur. It is alleged that the deceased had a bright future and could earn salary of Rs. 10,000. 00 per month.

(3.) UNFORTUNATELY, on 15-9-1995, when he was going on his motor cycle towards Jabalpur, truck bearing registration No. MP-20-A/4522, driven rashly and negligently by Namo Narayan (Driver), dashed against the motor cycle of deceased. As a result of this accident, Happen Varghese died. The vehicle was owned by Rajeev Kumar Khera and was insured with the Oriental Insurance Co. Ltd. , Jabalpur. Compensation of Rs. 43,38,800. 00 is claimed under various heads like future prospects of earning, mental loss, mental shock etc.