ABDUL RASHID QURESHI Vs. AJAB SINGH

JUDGEMENT

(1.) THE appellants are the claimants, who have filed this appeal for enhancement of compensation awarded vide award dated 17. 1. 1991 passed in M. V. C. No. 12 of 1986 by VI Additional Motor Accidents Claims Tribunal, Bhopal.

(2.) THE manner and circumstances in which the accident occurred as a result of which deceased Javed Qureshi, aged 20 years died because of rash and negligent driving of truck No. OAC 8045, are not in dispute.

(3.) THE Tribunal for calculating the compensation has estimated the monthly earning of the deceased at Rs. 450/ -. As he was a bachelor his contribution to the family was estimated at Rs. 300/-, yearly Rs. 3,600/-, applying the multiplier of 10 the compensation was calculated at Rs. 36,000/ -. For the pain and suffering Rs. 4,000/- and Rs. 1,400/- towards the expenses incurred in cremation, were also awarded. Thus, the Tribunal awarded Rs. 41,400/- with interest at the rate of 12 per cent per annum from the date of application, i. e. , 7. 1. 1986, till payment.