MANGUBAI AND OTHERS Vs. SANTOSH & OTHERS

JUDGEMENT

(1.) This Appeal under section 173 of the Motor Vehicles Act is arising out of the award dated 17.10.2015 passed in claim case No. 305/2013 by II MACT, Jaora, District Ratlam seeking enhancement in a death case where one Madanlal succumbed due to injuries sustained by him in a motor accident which took place on 8.9.2013.

(2.) The date of accident, negligence and the issue of liability is not in dispute, however, the finding recorded by the Claims Tribunal in this regard is not in question.

(3.) Learned tribunal after assessing the income of the deceased @ Rs. 4,000/- and deducting ? ..?th towards personal expenses, applying the multiplier of 13, awarded a sum of Rs. 4,99,200/-, break-up of which is as under:- <FRM>JUDGEMENT_435_LAWS(MPH)7_2018_1.html</FRM>