MUNNI BAI Vs. RAJ BAHADUR

JUDGEMENT

(1.) Kunjbihari was a young man of 35 years of age and was getting a salary of Rs. 1,010 per month as chowkidar on daily wages. He lost his life in a road accident on 4.1.1995. He left behind his wife and two minor children. On a claim petition filed by them, Third Additional Motor Accidents Claims Tribunal, Satna made an award of Rs. 61,400 in their favour. They have challenged the adequacy of this award before this court.

(2.) The objection raised on behalf of the appellants is that the compensation is extremely low, and the deductions made from the dependency, as calculated by the Tribunal were improper and illegal.

(3.) The counsel for the respondents, however, supported the award.