RAMU DASS Vs. RAJINDER

JUDGEMENT

(1.) THIS order will dispose of FAOs No.247 and 248 of 1993 as these arise out of the same judgment and award dated 10.8.1992 passed by the learned Motor Accident Claims Tribunal ('Tribunal' for short), Sirsa. FAO No.247 of 1993 has been filed by Ramu Dass son of Khila Ram claiming more compensation for the death of his daughter namely Ms. Moti in a motor vehicle accident. FAO No.248 of 1993 has also been filed by said Ramu Dass along with his brother Ramesh Panchhi claiming more compensation for the death of their mother namely Ms. Surji in the same accident.

(2.) RAMU Dass son of Khila Ram along with his minor children namely Babal and Nikki filed claim petition No.9 of 1991 relating to the death of Ms. Moti aged about 15 years who died in a motor vehicle accident that occurred on 24.10.1990. The claim petition of Ramu Dass only was allowed and it was dismissed as against Babal and Nikki. Ramu Dass was awarded a sum of Rs.20,000/ - for the death of Ms. Moti.

(3.) RAMU Dass and his brother Ramesh Panchhi filed claim petition No.10 of 1991 for the death of their mother namely Ms. Surji aged about 58 years in the same accident that had occurred on 24.10.1990. The learned Tribunal at Sirsa taking her monthly income at Rs.1200/ - per month by including the services rendered by her to the members of her family applied a multiplier of 5 and the annual income was assessed at Rs.6000/ -. A sum of Rs.2000/ - was awarded for funeral expenses and compensation of Rs.32,000/ - was awarded.