REKHA AND OTHERS Vs. DAN SINGH AND OTHERS

JUDGEMENT

(1.) Assailing the award dated 13.08.2009 passed by the 1st Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No.163/2008 on the point of inadequacy of the compensation, the appellants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988.

(2.) The appellants had filed the 926claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation to the tune of Rs.25,00,000/- on account of death of deceased Sanju alias Girraj Tiwari in an accident took place on 23.06.2007 It was pleaded by the claimants i.e. widow, son and father that the sole bread earner of the family has died in the accident having his earning from Supervisor, however the compensation as prayed in the claim petition may be awarded.

(3.) The reply to the claim petition was filed and after recording the evidence, the Tribunal has awarded the total sum of Rs.3,45,000/-, out of which in loss of dependency Rs.3,40,000/- accepting the earning of the deceased Rs.3,000/- per month, applying the multiplier of 17 and after deducting 1/3rd towards personal expenses. The Tribunal has also awarded some amount in conventional heads by the impugned award.