ASHOK KUMAR Vs. LALLAN KHAN

JUDGEMENT

(1.) Heard on admission. Appellant Ramnawami Singh is seeking enhancement of the amount of compensation awarded by 1st Additional Motor Accidents Claims Tribunal, Sidhi, passed in Claim Case No.17 of 2003.

(2.) The appellant claimed compensation of Rs. 32,14,265 for the death of his son Subhash Singh in a motor accident, on 27.1.2002, when offending vehicle minibus bearing the registration No.MP 53-E 0040 dashed against his scooter resulting in serious injuries to Subhash Singh, who succumbed to these injuries during the prolonged treatment in the hospital, on 13.9.2002.

(3.) Tribunal took the notional income of Rs. 15,000 as income of the deceased, who was aged 18 years only. By deducting 1/3 rd as personal expenses, the appellant's dependency was assessed at Rs. 10,000 per annum. Considering the age of the claimant, the Tribunal selected the multiplier of 13 and thus the compensation was worked out at Rs.1,30,000. A sum of Rs.1,13,000 was awarded for the medical expenses incurred on the treatment of Subhash Singh from the date of accident till his death on 13.9.2002. The Tribunal further awarded a sum of Rs.2,000 for the funeral expenses. Thus, a total sum of Rs.2,45,000 has been awarded to the appellant as compensation.