RAMNARAYAN SHARMA Vs. PARASRAM SHARMA

JUDGEMENT

(1.) This appeal is filed by the claimants challenging award dated 8.7.2003 passed by 3rd Additional Member Judge, Motor Accident Claims Tribunal, Morena in claim case No. 10/03, whereby Claims Tribunal has awarded an amount of Rs. 1,77,500.00 towards compensation for the death of deceased Bijendra Singh.

(2.) The brief facts of the case are that on 29.12.2002 Brijendra Singh, who was aged 24 years and was unmarried, was going to attend call of nature at about 7.40 in the morning. When he was passing infront of post office, a bus M.P. 06-B-0339, which was driven rashly and negligently by Arvind Singh, respondent No. 2, dashed against the deceased which resulted in the death of Bijendra Singh. The claimants are father, mother and sister of the deceased. They filed an application for compensation.

(3.) The Claims Tribunal assessed the age of the deceased at 24 years and income at Rs. 15,000.00 on notional basis and after applying the multiplier of 17 awarded compensation to the tune of Rs. 1,77,500.00 which is under challenge in this appeal. The Insurance Company has also filed cross objection for reducing compensation.