MITTAR SAIN Vs. BASANT LAL

JUDGEMENT

(1.) THE claim in appeal here is for enhanced compensation.

(2.) EXTENSIVE damage was caused to the truck HRB-5585 with Sat Narain, its driver being burnt alive in it when it caught fire as a result of an accident with the trailer-truck HRH-6380. This happened on November 29, 1977 at about 9 A.M. On the Bhiwani-Hansi Road. It was the finding of the Tribunal that the accident had been caused due to the rash and negligent driving of the trailer-truck. A sum of Rs. 30,000/- was awarded as compensation for damage to the truck and Rs. 15,000/- to the widow and children of Sat Narain deceased.

(3.) TURNING now to the quantum of compensation payable to the claimants, a reference to the statement of P.W. 2 Vidya, the widow of Sat Narain deceased would show that he was only 30 years of age at the time of his death He was employed as a truck-driver and his salary, as such, as per the testimony of his father P.W. 5 Chhottu was Rs. 450/- per month. It was further his statement that he used to provide Rs. 300/- to Rs. 325/- per month to his family. The claimants here are his 25 years old widow and their three minor children.