BHAWNA Vs. MEHAR SINGH

JUDGEMENT

(1.) Being aggrieved by the award dated 22nd December, 2009 passed by the Second Addl. Motor Accident Claims Tribunal (FTC), Ashta, District Sehore, in Claim Case No. 38/09, this appeal has been preferred by the claimants under Section 173 of the Motor Vehicles Act wherein inadequate amount of L 1,85,000/- has been awarded in a case of death of Gopal Singh, aged 28 years.

(2.) On perusal of the record, it indicates that the Claims Tribunal accepted the notional earning L 15,000/- per annum and after deducting l/3rd and applying multiplier of 17 and by adding some amount, calculated a sum of L 1,85,000/- towards compensation.

(3.) Learned Counsel appearing for the appellant contends that looking to the evidence of earning brought on record, the amount as awarded by the Claims Tribunal is inadequate which may be reasonably enhanced.