HARWATI DEVI Vs. ZILE SINGH

JUDGEMENT

(1.) Ram Parshad and respondent Zile Singh were going on a scooter. The scooter was being driven by the latter. A truck being driven rashly and negligently by respondent Ram Kishan hit the scooter. Ram Parshad and Zile Singh sustained multiple injuries in that accident which took place on 31.3.89. Ram Parshad died due to the injuries sustained by him in the accident. Harwati Devi, widow, four sons and mother of the deceased Ram Parshad filed a petition under section 166 of the Motor Vehicles Act claiming compensation for the death of Ram Parshad.

(2.) Learned Tribunal on a consideration of the matter came to the conclusion that the deceased Ram Parshad on the date of the accident was working as lans and was drawing a salary of Rs. 1,366 per month. Learned Tribunal after deducting 1/3rd of his income on account of his personal expenses, assessed the dependency of the claimants on him at Rs. 900 per month. Learned Tribunal applied a multiplier of 18 and thus awarded a sum of Rs. 1,94,400 as compensation for the death of Ram Parshad.

(3.) Dissatisfied with the quantum of compensation, the claimants filed this appeal seeking enhancement in compensation.