HARIBABU SHRIVAS Vs. SANJAY VERMA AND OTHERS

JUDGEMENT

(1.) Assailing the award dated 19.01.2009 passed by the Motor Accident Claims Tribunal, Gwalior in Claim Case No.67/2007 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 claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation to the tune of 16,04,800/- on account of death of deceased Banti in an accident took place on 4.05.2007. It was pleaded by the claimants i.e. father and mother that the sole bread earner of the family has died in the accident having his earning from his vegitable vendor, 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.3,25,000/-, out of which in loss of dependency Rs.3,20,000/- accepting the earning of the deceased Rs.30,000/- per year, applying the multiplier of 16 and after deducting 1/3rd towards personal expenses. The Tribunal has also awarded some amount in other conventional heads by the impugned award.