HARBANS KAUR Vs. NASIB SINGH

JUDGEMENT

(1.) THE claim in appeal here is for enhanced compensation, the claimants being the widow and six minor children of Mangal Singh deceased who was knocked down and killed by the truck PUC 3592. This happened on May 22, 1979 in the Grain Market at Ghanur.

(2.) IT was the finding of the Tribunal that the accident had been caused entirely due to the rash and negligence driving of the bus-driver. A sum of Rs. 36,000/- was awarded as compensation to the claimants.

(3.) IN calculating the loss suffered by the claimants, it must be borne in mind that the land owned by Mangal Singh deceased has now come to the claimants. The loss to them thus would be the diminition in their income relatable to the labour and supervision of the deceased. The normal earnings of an agricultural labourer are about Rs. 300/- per month. In the case of Mangal Singh being a peasant proprietor, his earnings deserve to be taken at about Rs. 400/- per month.