PRITAM SINGH Vs. SATYA DEVI

JUDGEMENT

(1.) THE controversy raised in appeal here is with regard to the compensation payable to the claimants, they being the widow and children of Assistant Sub-Inspector Opinder Nath, who died as a result of the injuries sustained by him, when a tractor came and hit into the government jeep, in which he was sitting. This happened on November 22, 1977 on the Muktsar-Bhatinda Road.

(2.) IT was the finding of the Tribunal that the accident had been caused by the rash and negligent driving of the driver of the tractor. A sum of Rs. 52,291/- was awarded as compensation to the claimants.

(3.) THE compensation payable in such cases has to be assessed keeping in view the principles laid down by the Full Bench in Lachhman Singh v. Gurmit Kaur 1979 P.L.R. 1. Considering the age and circumstances of the deceased and the claimants the appropriate multiplier would clearly be