GANGABAI Vs. HARMENDRA SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 9-2-1983 of the IIrd Additional Motor Accident Claims Tribunal, Indore passed in Claim Case No. 202/80 whereby the appellants have been awarded a compensation to the tune of Rs. 14,400/- for the death of Hemraj who was working as a peon in the Transport Department.

(2.) THE brief history of the case is that on 19.8.80 Hemraj who was working as a peon with the R.T.O., Indore was going towards the residence of the then R.T.O. This truck No. C.P.F. 7455 driven by respondent No. 2 and owned by respondent No. 1 came from behind and dashed against Hemraj who died on the spot. The impact was so severe that the body was cut into three pieces. At the time of this accident the vehicle was insured with respondent No. 3. The matter was reported to the Police. The case was registered against the driver.

(3.) THE earning of deceased Hemraj was estimated to Rs. 400/- per month. However, the dependency of the family was estimated to Rs. 150/- per month. The Tribunal has applied a multiplier of 8 and awarded the amount referred to above. Hence this appeal for enhancement of the same.