SIKHA DAS Vs. RAKHAL MUHURI

JUDGEMENT

(1.) These two appeals are arising out of T. S [MAC] 35/1995 disposed of by the; learned Member, Motor Accident Claims Tribunal, South Tripura, Udaipur.Hence both the; appeals are proposed to be disposed of by this common judgment.

(2.) Smti. Sikha Das, appellant in F.A. No.57 of 1995 submitted an application under Section 166 of the Motor Vehicles Act, claiming compensation of Rs. 3 lakhs on the death of her husband Krishna Chandra Das, occurred in a road accident on 23.7. 1994. Late Das, a Driver by profession, was driving the vehicle No. T.R .T.-828 attached with a loaded trailer. The vehicle over turned near Garjee on way to Shantirbazar, and as a result, the driver Das died. The petitioner Smti. Sikha Das, the sole successor of the deceased, filed the application for compensation of Rs.3 Lakhs. It has been pleaded that her husband was in receipt of salary of Rs. 1500/- per month, and in addition, he used to earn Rs.500/- from other sources.

(3.) The learned Tribunal on consideration of the evidence adduced by the claimant awarded a sum of Rs. 75,0007- as compensation to be paid by the owners of the vehicle.