M.P. STATE ROAD TRANSPORT Vs. IMAN SINGH

JUDGEMENT

(1.) CLAIMANT Iman Singh brought an action before the Motor Accidents Claims Tribunal Seoni (in short the Tribunal) claiming a sum of Rs 2 lakhs for the injuries he suffered as a result of the accident which occurred on 11-5-1981 near Chhindwara Naka at Seoni.

(2.) ACCORDING to the claimant on 11-5-1981 at about 7.00 p.m. he was going on a bicycle from Seoni to Nampur when the appellant's bus bearing registration No. CPH 8733 came from the opposite direction and dashed him and be fell down on the metalled portion of the road on his left side. At the relevant time, Abdul Kayuum was the driver of the said bus and, it is alleged that, the vehicle was driven rashly and negligently.

(3.) THE learned Tribunal assessed the claimant's earning at Rs. 7/-per day as such his annual income was held to be Rs. 2,520/-. It is further held that the claimant was aged about 40 years at the time of the accident and the Tribunal adopted 15 years multiplier and thus awarded compensation to the tune of Rs. 37,800/- towards loss of income plus Rs 2,000/- for pains and mental agony ; a total sum of Rs. 39,800/- with interest @ 6% per annum and pleader's fee Rs. 500/-.