JAGESHWAR SINGH Vs. MANSOORUL HAGUE

JUDGEMENT

(1.) IN a motor accident on 14.3.1983, two persons, namely, Mahfooz Alam and Mahmood Alam lost their lives. They were respectively 23 and 21 years old. Their parents, aged about 54 and 52 years respectively filed Claim Case No. 10 of 19B3, under the provisions of Motor Vehicles Act, 1939 (hereinafter referred to as The Act ').

(2.) ACCORDING to claimants both the deceased were working as mechanic in a motor repairing workshop and viere earning Rs. 3000/ - per month, i.e. Rs. 1500/ - each. In support of earnings claimants produced two receipts, which were marked as Exts. 7 and 7/1.

(3.) NEITHER owner nor insurer of the vehicle in question contested the claim case, and it was decided exparte.