RAM KISHAN Vs. BALWANT SINGH AND ORS.

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 10.09.1994, passed by learned Motor Accidents Claims Tribunal, Hisar (hereinafter referred to as 'the Tribunal') vide which the compensation to the tune of Rs. 65,000/ - has been granted to the appellant on account of death of Smt. Meera Devi, the wife of the appellant in the motor vehicular accident, which took place on 12.07.1992. It was pleaded that deceased Smt. Meera Devi was doing tailoring work and was earning Rs. 4000/ - per month. She was 30 years of age at the time of the accident.

(2.) Learned counsel for the appellant contended that learned Tribunal has awarded a total compensation of Rs. 65,000/ - in lump sum. He has not applied any yardstick to compute the compensation. Even in case of a house -wife, some notional income is to be taken and the multiplier has to be applied.

(3.) Learned counsel for the respondent -Insurance Company has not disputed the aforesaid factual and legal position.