SADDA KAUR Vs. KALA ALIAS DARSHAN LAL

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Ferozepur vide its award dated 20. 10. 1984 on a claim petition filed by the claimants under Section 110-A of the Motor Vehicles Act, had awarded a sum of Rs. 1,20,000/- as compensation with 6% interest from the date of the order which was to be shared by them proportionately.

(2.) AGGRIEVED against the award the claimants have preferred this appeal praying for enhancement of the compensation.

(3.) JOGINDER Singh aged 45 years died in a road accident on 4. 8. 1983. The claimants are the mother, the widow, three sons and two daughters. The deceased was an agriculturist. The evidence is that his income was about 40,000/-per year. The Motor Accident Claims Tribunal, (hereinafter referred to as the tribunal) calculated the annual income of the deceased at Rs. 16,000/ -. After deducting l/3rd amount as personal expenses, the annual dependency of the claimants was assessed, the annual dependency of the claimants was assessed at, Rs. 12,000/- and by applying a multiplier of 10, the Tribunal had awarded a sum of Rs. 1,20,000/- as compensation.