MAHILA RAMDEI Vs. VASUDEV SING

JUDGEMENT

(1.) This appeal is preferred by the claimants being aggrieved by the award dated 12th November, 2007 passed by the Fourth Member Judge, Motor Accident Claims Tribunal, Morena in Claim Case No. 229/2007, whereby the Claims Tribunal has awarded a sum of Rs. 1,24,700/- to the claimants for the death of deceased Tahsildar Singh.

(2.) The facts in a nut shell are that deceased Tahsildar Singh was a cleaner of tanker bearing registration No. MP06 E-4712. The respondent No.2 was driving the said tanker at the time of accident. The said tanker dashed against another tanker bearing registration No. MP-6 E-3066, in which deceased seriously injured and died due to injuries sustained by him.

(3.) At the time of accident the deceased was aged 22 years and was unmarried. After his death, his mother and brothers filed an application before the Claims Tribunal for compensation. The Claims Tribunal assessed the income of the deceased at Rs. 1,800/- per month, and awarded compensation after applying multiplier of 8 i.e. taking into consideration the age of mother of the deceased, who was between 55-60 years at the time of accident, and awarded compensation.