PREM NATH Vs. PUNJAB STATE AND OTHERS

JUDGEMENT

(1.) THIS appeal arises out of an application for compensation by the appellant under section 110 A of the Motor Vehicles Act 1939, (Act IV of 1939).

(2.) THE solitary point argued, and which falls for decision in this case, is as to whether the Tribunal awarded the appellant an adequate compensation.

(3.) AS for the life expectancy, the consensus of the judicial opinion is that it would be taken to be 70 years Shiv Prasad Gupta v. S.M. Sabir Suidi, 1967 ACJ 331, Gomathi Ammal and others v. Ramchandran Pillai and another : 1967 ACJ 15 and Jaswant Kaur v. Rattr Ram : 1971 ACJ 31, are some of the decisions in point.