SUMAN DEVI Vs. RANJEET SINGH

JUDGEMENT

(1.) Assailing the award dated 25.2.2010 passed by 4th Additional Judge to the Court of 1 st Motor Accident Claims Tribunal, Gwalior in Claim Case No.31/2010 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 Rs.1500000/- on account of death of deceased Ajay Singh alias Pappu Kushwah in an accident took place on 8.5.2008. It was pleaded by the claimants that the sole bread earner of the family has died in the accident having his earning from Railway Catering Department 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.343000/- out of which in loss of dependency Rs.18000/- accepting the earning of the deceased 3000/- per month, applying the multiplier of 14 and after deducting 1/3 towards personal expenses. The Tribunal has also awarded some amount in conventional heads i.e. funeral Rs.2000/-, in love and affection Rs.5000/- by the impugned award.