NANDKISHORE Vs. SWARAN SINGH

JUDGEMENT

(1.) THIS is the claimants' appeal against the order dated 24.12.1987, passed by the Motor Accidents Claims Tribunal, Sonepat.

(2.) MOHAN Lal deceased was working as a Medical Representative. On 25.1.1987, Mohan Lal along with Bhushan Kumar was coming on a pillion. The accident took place with Bus No. DEP-7662 near Murthal. Mohan Lal died in the accident and Bhushan Kumar too. Mother and father of the deceased filed a claim petition under Section 110-A of the Motor Vehicles Act on the ground that the accident had been caused due to the rash and negligent driving of the bus by its driver. It was claimed that the deceased Mohan Lal was serving with M/s Eupharma Laboratories, Bombay, and was earning Rs. 2,500/- per month.

(3.) THERE is no rebuttal to the evidence regarding the income of the deceased. So, the income shown in the certificate issued by the Company has to be accepted. In this view of the matter, the annual income of the deceased comes to Rs. 14,400/-.