KAMLA DEVI Vs. KULDIP SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award dated 21. 7. 1992 of learned Motor Accidents Claims Tribunal, Ambala.

(2.) IN an accident which took place on 31. 7. 1988 between a Maruti Car and a Truck, Pawan Kumar one of the occupants of the car got injuries and died at the spot. On a claim petition under Section 166 of the Motor Vehicles Act filed by the parents and two unmarried sisters of the deceased, learned Motor Accidents Claims Tribunal vide its award dated 21. 7. 1992 awarded a sum of Rs. 60,000.00 to appellant Kamla Devi only as she was only held to be Class-I legal heir of the deceased, by assessing the annual dependency at Rs. 6,000.00 and by applying a multiplier of ten.

(3.) LEARNED counsel for the appellants only submitted that the deceased at the time of the accident was aged 22 years and he was a diploma holder in Engineering and he was employed with Punjab Motors from where he was getting salary of Rs. 1,200.00 per month. Besides, this he was also earning some amount by doing the work as Surveyor. Learned counsel further submitted that in view of the above, learned Tribunal has erred in determining the annual dependency at Rs. 6,000.00 only as in the facts of this case, the deceased must have been contributing much higher amount to the family. Learned counsel for the respondents on the other hand, sought to justify the award of the learned Tribunal.