SUMAN KUMAR Vs. DAVINDER SINGH

JUDGEMENT

(1.) SUMAN Kumar and Anjana Trehan minor daughter of Ms. Parmala Kumari, have directed this appeal against the award dated 18.07.2012 passed by Sh. G.S. Bakhi, Motor Accident Claims Tribunal, Amritsar. The claimant -Suman Kumar and Anjana Trehan daughter of Ms. Parmala Kumari, filed claim petition under Section 166 of the Motor Vehicles Act, 1988, claiming compensation on account of death of Parmala Kumari in a motor vehicle accident. The claim petition was resisted, however ultimately the learned Tribunal partly accepted the claim petition and allowed a sum of Rs.3,00,000/ - as compensation.

(2.) THE learned Tribunal has taken the income of the deceased as Rs.3,000/ - per month as labourer and 1/3rd amount was deducted in respect of personal expenses and the monthly dependency was calculated as Rs.2,000/ - per month and yearly dependency was taken as Rs.24,000 (2,000 x 12). The age of the deceased was taken as 48 years and the multiplier of 12 was applied and in this manner the amount calculated was Rs.2,88,000/ - (24,000 x 12). The Tribunal further allowed a sum of Rs.12,000/ - on account of funeral expenses and loss of estate and in this manner a sum of Rs.3,00,000/ - was granted. That amount was ordered to be paid jointly and severally.

(3.) FEELING dis -satisfied with the award dated 18.07.2012, the claimants have filed the present appeal for enhancement. The other details need not to be given as the dispute in the present appeal is regarding enhancement only.