NEERMLA AND OTHERS Vs. HARJINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the award dated 28.7.2011 passed by the Motor Accidents Claims Tribunal, Kaithal (for short 'the Tribunal').

(2.) Siri Chand aged 50 plus met with a motor vehicular accident on 27.12.2009. He was going on his bicycle when he was hit by a Car bearing registration No.PB-65-A-0966. He died on the spot. The claim petition under Section 163-A of the Motor Vehicles Act, 1988 (for short 'the Act') was filed by the widow, three minor children and mother of the deceased. The Tribunal assessed the monthly earning of deceased as Rs.3300/- and made 1/3rd deduction for self expenses and after applying the multiplier of 11 as deceased was above 50 years, awarded a sum of Rs.2,99,900/- including Rs.9500/- under conventional heads. Interest at the rate of 7.5% per annum was awarded by the Tribunal.

(3.) The present appeal has been filed for enhancement of compensation.