VIMLA Vs. DINESH KUMAR SHARMA

JUDGEMENT

(1.) This appeal is filed by one of the claimants i.e. claimant No.l Shrimati Vimla challenging the award dated 1-12-2000 passed by III Additional Member Judge, Motor Accident Claims Tribunal. Gwalior in Claim Case No, 2/95 whereby the Claims Tribunal has passed an award of Rs. 2,30,000/- in favour of the present appellant and respondents 6, 7 and 8.

(2.) Brief facts of the case are that on 4-12-1994 at about 6.00 in the evening deceased Chhote was going on his cycle. At that time, bus No. MP 07 B-944 which was coming from his back side dashed against him and Chhote died due to the injuries sustained by him. It is alleged that Chhote was earning Rs. 50/- per day. He was a labour aged 20 years. He was survived by appellant who is the widow, respondent No. 6 father, respondent No. 7 mother and respondent No. 8 younger sister. All the four persons filed an application for compensation.

(3.) Claims Tribunal held that the deceased was 22 years of age and was earning Rs. 1500/- per month and awarded compensation to the tune of Rs. 2,20,000/-. Claims Tribunal further apportioned the said amount in four parts and awarded Rs. One lac to the present appellant, Rs. 50000/- each to the respondents 6 and 7 who are father and mother respectively and Rs. 20000/- to respondent No. 8 who is younger sister of the deceased.