KADAM SINGH GURJAR Vs. KADAR SINGH

JUDGEMENT

(1.) THE appellants have preferred this appeal against the award given by the Motor Accidents Claims Tribunal of Gwalior (hereinafter for short the 'tribunal'), awarding Rs. 4,92,000 as compensation to the present appellants with interest at the rate of 12 per cent per annum till the date of payment. It was further directed that keeping the interest of the minors in view, the amount of Rs. 25,000 in each name be deposited in some nationalised bank, which could be withdrawn with the permission of the court.

(2.) ONE Vishal Singh Gurjar met with an accident on 20. 9. 1993 while he was going on a scooter and was dashed by a dumper No. MP-20-B4061 on the highway.

(3.) THE claim petition was preferred by his father, mother, widow and the three children. The Tribunal while considering the point in issue came to the conclusion that the deceased was earning Rs. 6,000 per month and in accordance with the principles of dependency, the dependency was calculated to be Rs. 4,100 per month.