CHAMAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A claim petition under section 110-A of the Motor Vehicles Act was filed before Motor Accident Claims Tribunal, Jalandhar, (hereinafter referred to as 'the Tribunal') by Chaman Lal Bhagi and Shashi Kanta, claiming compensation to the tune of rupees five lac on account of the death of their son Ashok Kumar Bhagi, aged 25 years at the time of death, who died in a vehicular accident alleged to have taken place on 25. 7. 1983. The Tribunal vide its award dated 14. 6. 1985, had awarded a sum of Rs. 72,000/- with 12% interest from the date of award. Being dissatisfied, the claimants have preferred this appeal for enhancement of compensation.

(2.) THE challenge to the award is that the deceased was a practising lawyer and used to earn Rs. 2500/- per month. But the Tribunal has not correctly assessed the monthly income and a suitable multiplier has not been applied.

(3.) I have considered the submissions of the learned counsel for the parties and have perused the paper book.