SHAKEELA BEGUM Vs. GURDEEP SINGH

JUDGEMENT

(1.) THIS appeal is the outcome of a vehicular accident which appears to have been caused by the driver while driving Bus no. JK02D -2079 rashly and negligently on January 10, 1996 at Karara and Jan Mohd, who was traveling in the said Bus sustained injuries and succumbed to injuries. Shakeela Beguma being widow of Jan Mohd, filed a claim petition before Motor Accidents Claims Tribunal, Bhaderwah which came to be transferred to Motor Accidents Claims Tribunal, Doda and was diarized as 98/Claim. Motor Accidents Claims Tribunal, Doda decided the claim petition vide award dated June 05, 2003.

(2.) INSURER -respondent no. 2 has not challenged the impugned award. Thus the award attained finality but the claimant filed this appeal and questioned the award insofar as it relates to quantum of compensation.

(3.) LEARNED counsel for the appellant, argued that the compensation awarded is not just and proper but is meagre. The multiplier has not been applied correctly and future prospects/promotion/revision of grade of the deceased, who was a Government employee, has not been taken into consideration.