SEEMA DEVI Vs. AMARJIT SINGH

JUDGEMENT

(1.) Seema Devi, aged 32 years, widow, Reena daughter, aged 15 years, Babita daughter, aged 12 years and Archana, aged 8 years (hereinafter referred to as 'the claimants') filed claim application under Section 166 of the Motor Vehicles Act before the Motor Accident Claims Tribunal (for short "the Tribunal"), Chandigarh seeking compensation on account of death of Inder Parsad, aged 39 years, in a road accident on April 27th, 2008. It was pleaded that the deceased was working as Baildar in Municipal Corporation, Mani Majra Sub Division No. 8, Chandigarh drawing salary of Rs. 5834/- per month.

(2.) The Tribunal, vide Award dated June 6th, 2011, awarded compensation of Rs. 7,20,200/- along with interest at the rate of 7.5% per annum from the date, of filing of claim application till its realization.

(3.) The amount of compensation was awarded under the following heads:--