KRISHNA RANI Vs. SWARAN SINGH

JUDGEMENT

(1.) THE present appeal is directed against the order dated 24. 12. 1987 of the Motor Accident Claims Tribunal, Sonepat whereby the appellants, legal representatives of deceased Bhushan Kumar have been awarded compensation of Rs. 36,000/- plus interest.

(2.) ON 25th January, 1987, an accident took place in which Bhushan Kumar and Mohan Lal aged 24 years and 26 years respectively were killed. The parents of the two deceased preferred applications before the Tribunal which led to the passing of the impugned award. Aggrieved by the award of the Tribunal, Nand Kishore and another, parents of Mohan Lal deceased filed FAO No. 155 of 1988 which was disposed of on September 19, 1991 by a single Judge of this Court. The learned Judge found that the father of the deceased was about 52 of age, and they were entitled to higher compensation on not only on the quantum of the dependency but also on the higher multiplier. It was accordingly held that the annual dependency was to be determined keeping in view two third of the annual income of the deceased and the multiplier at 16. The appeal against the award qua Mohan Lal was partly accepted.

(3.) THE learned counsel for the appellants in the present case has also urged that an the case of his clients was similar to the case of the legal representatives of Mohan Lal, referred to above, he too should be granted the same compensation.