MARI Vs. BALBIR SINGH

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Bhiwani, on a claim petition filed by Smt. Mari and her two minor grand children, namely Sonu and Monu, had awarded a sum of Rs. 1,34,000/- to the claimants alongwith interest at the rate of 12% per annum from the date of claim petition, on account of death of Jagdish son of Smt. Mari and father of Sonu and Monu. Out of the amount of compensation, a sum of Rs. 34,400/- was to go to the share of Smt. Mari and. the remaining amount of Rs. 1,00,000/- was to be shared equally by Sonu and Monu. Since they were minors, the compensation amount was to be deposited in some nationalised bank in fixed deposit in their names.

(2.) DISSATISFIED with the claim, the claimants have come in the appeal for enhancement of compensation.

(3.) THE appeal has been resisted by the respondents and it has been argued that the income of the deceased and the dependency of the claimants on the deceased has been properly worked out.