MAYA KHARE Vs. BABLOO MUSALMAAN

JUDGEMENT

(1.) The appeal has been preferred by the claimants for enhancement of compensation aggrieved by Award dated 14.11.03 passed IIIrd Addl. Motor Accident Claims Tribunal, Chhatarpur in Claim Case No.91/02.

(2.) Claimants, widow Smt.Maya Khare aged 32 years, Ku.Sugandha Khare aged 12 years, Chi.Kartik Khare aged 5 years, Rameshwar Dayal Khare aged 62 years, father of deceased, Smt. Hiradevi mother of deceased preferred the claim petition on account of death of Sunil in an accident dated 27.12.01 involving Truck (MP-16A/1186), driven by Bablu, owned by Mushad Hussain, insured with United India Assurance Co.Ltd.and the scooter driven by Sushil, brother of deceased Sunil. Sunil and Sushil died on the spot, Ku. Aakriti also succumbed to the injuries after few days in the hospital.

(3.) Claimants submitted that deceased was running typing institute, photo copy centre, STD-PCO at Rajnagar, District- Chhatarpur. His earning was claimed to be Rs.15,000 per month, he used to spent Rs.10,000 on the widow and children. Compensation of Rs.14,00,000 was claimed by the claimants.