RAGHBIR SINGH Vs. TILAK RAJ

JUDGEMENT

(1.) DALBIR Singh brother of the present appellant died in a road accident which took place on 9. 2. 1989 between a tempo and a truck. The claimant-appellant filed a petition Under Section 166 of the Motor Vehicles Act claiming compensation for the death of his brother Dalbir Singh.

(2.) LEARNED Tribunal on a consideration of the matter assessed the dependency of the appellant on the deceased at Rs. 200.00 per month. It applying a multiplier of 16, awarded a total sum of Rs. 38400/r as compensation for the death of Dalbir Singh by its award dated 22. 4. 1991.

(3.) LEARNED counsel for the appellant submitted that the compensation awarded by learned Tribunal is on the lower side and deserves to be enhanced.