UNION OF INDIA Vs. RAJNI GILL

JUDGEMENT

(1.) MR. Vinod Gill succumbed to the injuries received while travelling as pillion rider on Motor Cycle bearing registration No.JK02P-7324 when it was hit by an Army vehicle bearing No.03C-068611M type Tata 265 near Narwal Ordinance Depot, Jammu on 15.03.2004 at 7.45 a.m. He was working as Sweeper with the Jammu and Kashmir State Financial Corporation and earning Rs.1000/- per month therefrom. In addition he was working in Tata Industries, Gangyal Jammu too where he would polish furniture. His earning therefrom was Rs.300/- per day. Rajni Gill, his widow, Rixon Gill, his minor son aged 1 = years, and Taj Bibi, his mother, lodged Claim for compensation of

(2.) RS.17,50,000/- for his death with the Motor Accidents Claims Tribunal, Jammu.