VIJAY KUMAR CHATURVEDI Vs. RAMASHANKER

JUDGEMENT

(1.) THE claimants have filed this appeal for enhancement of the compensation awarded vide award dated 7. 12. 1988 passed in Claim Case No. 54 of 1987 by the Motor Accidents Claims Tribunal, Tikamgarh.

(2.) THE facts are not in dispute. The deceased Mannulal was a teacher who on 14. 10. 1984 was going on his bicycle towards Baruasagar, when truck No. UTP 9721 owned by respondent No. 1, driven by respondent No. 2 and insured by respondent No. 3, dashed against him, causing him multiple injuries. He was shifted to Jhansi Hospital and then was taken to Medical College, Gwalior, where he succumbed to his injuries on 29. 10. 1984.

(3.) THE Tribunal held that at the time of the accident Mannulal was aged 63 years and was getting pension of Rs. 300/- per month, hence, determined the dependency at the rate of Rs. 200/- per month and by applying the multiplier of 7, calculated the compensation at Rs. 16,800/ -. A further sum of Rs. 5,000/- was awarded towards pain and suffering. The total compensation awarded is Rs. 21,800/- with interest thereon at the rate of 12 per cent per annum.