DURGA PRASAD Vs. SUVRATI

JUDGEMENT

(1.) Learned Additional Claims Tribunal, Shivpuri at Karera, by impugned award dated 23.4.2002 passed in Claim Case No. 16 of 2001 has granted compensation of Rs. 15,000 for the death of deceased Tulsia, sister of appellant.

(2.) It is not disputed that deceased Tulsia died in motor accident on 6.6.2001 and she was having 8 bighas of agricultural land in her possession and was living with the appellant at the time of accident.

(3.) The learned trial court by impugned award has held that deceased was aged about 75 years and was living with the 1047 appellant, however, since appellant was not dependent on her, he is not entitled for any compensation except funeral expenses of Rs. 10,000 and Rs. 5,000 for love and affection.