BHATERI Vs. SARDAR JAGDEEP SINGH

JUDGEMENT

(1.) THIS appeal arises out of an award of the Motor Accident Claims Tribunal, Bhiwani dated 30.5.1985 in which Daya Nand aged 39-1/2 years, a driver of a four wheeler, was killed on 27.4.1984 as a result of a collision with Truck No. PJI-4375, being driven by Kamaldeep Singh, respondent. On a claim petition filed by his widow, his minor children and his mother the Tribunal assessed the monthly income of the deceased at Rs. 600/- and after deducting 1/3 as his personal expenses, determined the annual dependency of the claimants on the deceased at Rs. 4800/- and by applying a multiplier, of 12, awarded a sum of Rs. 57,600/- by way of compensation along with interest at the rate of 6% per annum from the date of filing of the claim petition till its realisation.

(2.) AGGRIEVED thereby the appellant-claimants have filed the present appeal seeking enhancement of compensation.

(3.) AS no appeal has been filed by the respondents, the negligence on the part of the driver of the truck, which was involved in the accident killing Daya Nand, is confirmed.