TULLA RAM Vs. RAJINDER KUMAR

JUDGEMENT

(1.) THIS is claimant's appeal against the award of the Motor Accident Claims Tribunal, Gurgaon, which on a claim petition under Section 110-A read with Section 92-A of the Motor Vehicles Act, 1939 had awarded a sum of Rs. 12,000/- with 9% PA interest as compensation. The liability to pay compensation was fastened on Rajinder Kumar and Mohinder Kumar, driver and owner of Tractor No. HRG 4374 respectively.

(2.) THE challenge to the award is that the Tribunal had wrongly assessed the income of the deceased at Rs. 100/- per month. The claimant was dependent upon the deceased who used to pay Rs. 200/- per month to him. Further, the Tribunal should have applied a multiplier of 16. It has also been argued that appropriate rate of interest has not been awarded.

(3.) I have considered the submissions of the learned counsel for the parties.